TARIQUE Vs. STATE

JUDGEMENT

(1.) Quashing of FIR No. 174/2018, under Section 376 of IPC, registered at Police Station Khajuri Khas, Delhi is sought on the basis of affidavit of 5th July, 2019 of respondent No. 2 and on the ground that the misunderstanding which led to registration of the FIR in question, now stands cleared between the parties.

(2.) Upon notice, learned Additional Public Prosecutor for respondent-State submits that respondents No. 2, who is present in Court, is the complainant of FIR in question and she has been identified to be so, by Inspector Vinay Kumar, on the basis of identity proof produced by her.

(3.) Respondents No. 2, present in the Court submits that petitioner had established physical relations with her while promising to marry her and now petitioner has married her on 1st May, 2018. Copy of the said 'Nikah Nama' of 1st May, 2018 is placed on record. She affirms the contents of her affidavit of 5th July, 2019 filed in support of this petition and submits that misunderstanding, which led to registration of the FIR in question, now stands cleared between the parties and now, no grievance against petitioner survives and so, to restore the cordiality between the parties, the proceedings arising out of the FIR in question be brought to an end, as petitioner has undertaken to keep her happy.