SUNIL KUMAR Vs. STATE OF UTTARAKHANDAND

JUDGEMENT

(1.) This Criminal Miscellaneous Application under Sec. 528 of the Bharatiya Nagarik Suraksha Sanhita, 2023, has been filed by the applicants seeking quashing of the charge-sheet dtd. 26/6/2021, the cognizance order dtd. 7/7/2021, and the entire proceedings of Sessions Trial No. 105 of 2021, titled State vs. Sunil and Others, for offences under Ss. 376, 323, and 506 of the Indian Penal Code, 1860, pending before the Court of learned Additional Sessions Judge/F.T.S.C., Rudrapur, District Udham Singh Nagar.

(2.) The application is accompanied by a joint compromise application, stating that the matter between the applicants and Respondent No. 2 has been amicably settled, and no grievance survives between the parties.

(3.) The case arises from an FIR lodged on 18/5/2021 by Respondent No. 2 at P.S. Kichha, District Udham Singh Nagar, registered as Case Crime No. 163 of 2021, under Ss. 376, 323, and 506 IPC, wherein allegations were made that Applicant No. 1 (Sunil Kumar), a neighbour of the complainant, established physical relations with her on the promise of marriage starting from July 2020.