DANISH ALI Vs. STATE

JUDGEMENT

(1.) Vide the present petition, the petitioner seeks direction thereby to quash the FIR No. 91/2016 registered under section 323/376/384/506 IPC on 4.05.2016 and Chargesheet filed against the petitioner and any proceedings initiated therefrom.

(2.) As stated in the present petition, the petitioner and respondent no.2 know each other since July, 2010 and had a love affair spanning more than six years and wanted to culminate their relationship into marriage but the same could not be materialized on account of the protest raised by their respective families and also on account of some misunderstanding which arose between the Petitioner and the respondent No. 2, that prompted the respondent no.2 to make a written complaint which was culminated into the present FIR.

(3.) Counsel for the petitioner submits that the respondent no. 2 made a written complaint on 04.05.2016 with Police Station Parliament Street stating therein that sometime in July, 2010 she came across the Petitioner herein, as he was her brother's friend.