DEV KUMAR Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Petitioner Dev Kumar seeks quashing of an FIR No. 201 of 2020 under Sections 377 IPC and under Section 5/6 of The Protection of Children from Sexual Offences Act, 2012 (for short 'the Act'), Police Station ITI, District Udham Singh Nagar.

(2.) Heard learned counsel for the parties through video conferencing.

(3.) According to the FIR, the informant who is respondent no.3 in this case and petitioner were engaged on 20.04.2018 and many articles were given at the time of engagement. After engagement, the petitioner established physical relations with the informant and in fact, he had intercourse with her against the order of the nature also. Marriage was fixed, cards were distributed. On 19.02.2020, when parents of the informant visited the house of petitioner, the petitioner and his family members demanded a Swift Car and Rs. 5 Lakhs in dowry. They abused and expelled the parents of informant from their house.