YASHPAL SINGH RAWAT BENAM Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) THE writ petitioner, by means of present Writ Petition, seeks to quash the impugned FIR dated 30.08.2014, registered as Case Crime No. 28 of 2014, under Sections 354A(i), 376 read with Section 511, Sections 506 and 294 of IPC, lodged by respondent no. 3, at Police Station Pauri, District - Pauri Garhwal.

(2.) ALTHOUGH a first information report was lodged against the writ petitioner for the offences punishable under Sections 354(A)(i), 376 read with Section 511, Sections 506 and 294 of IPC, but it is the submission of learned counsel for the petitioner, as well as the learned Deputy Advocate General that the petitioner is wanted only under Sections 354 (A), 506 and 294 of IPC and Section 66A of the I.T. Act. It is the definite statement of learned Deputy Advocate General that the writ petitioner is not wanted in connection with Section 376 read with Section 511 of IPC. In the background of the above noted facts, a compounding application being CRMA No. 3478 of 2015 has been filed by the parties.

(3.) RESPONDENT no. 3 Sonam Nautiyal Joshi (victim) is present in person before this Court, duly identified by her counsel Mr. Shailendra Nauriyal, Advocate. She says that she is not interested in prosecuting the petitioner, as the FIR was lodged by her under some misconception and misunderstanding. She says that she was a journalist by profession. She further says that she is giving such statement with utmost responsibility and is not under any duress.