ANANDA D. V. Vs. STATE

JUDGEMENT

(1.) This writ petition under Article 226 of the Constitution of India r/w Section 482 Cr.P.C. is filed by the petitioner for quashing of FIR No.455/13 u/s 376/380 IPC dated 17th September, 2013 registered with PS Safdarjung Enclave, Delhi and the consequential proceedings emanating there from.

(2.) While praying for quashing of FIR and the criminal proceedings emanating there from, the petitioner has pleaded that respondent no. 2 had met the petitioner in January, 2013 on account of a professional assignment and thereafter they kept meeting each other regularly and got romantically involved.

(3.) Petitioner extended marriage proposal to respondent no. 2. Thereafter, respondent no. 2 entered into a live in relationship with the petitioner and moved in with him in March,2013 at his rented accommodation in Delhi.