LAWS(UTN)-2017-4-56

SATISH CHANDRA Vs. STATE OF UTTARAKHAND & OTHERS

Decided On April 06, 2017
SATISH CHANDRA Appellant
V/S
State of Uttarakhand and others Respondents

JUDGEMENT

(1.) This petition has been filed by the petitioner for quashing the F.I.R. dated 03.08.2016, being Case Crime No. 04 of 2016, under Section 376 I.P.C., registered at Police Station Pokhari, District Chamoli. Alongwith this writ petition, affidavits have been filed by Mr. Satish Chandra (petitioner) and Mrs. Hema (respondent no.3). It is submitted by the learned counsel for the parties that the parties have entered into the compromise and the matter has been amicably settled between them and the respondent no. 3 does not want to press her case filed against the petitioner. It is prayed that the offences punishable under Section 376 of I.P.C., arising out of F.I.R. dated 03.08.2016, being Case Crime No. 04 of 2016, registered at Police Station Pokhari, District Chamoli may be compounded and the entire proceedings of F.I.R. dated 03.08.2016, being Case Crime No. 04 of 2016, under Section 376 I.P.C., registered at Police Station Pokhari, District Chamoli, may be quashed.

(2.) Parties are present in the Court today and they are duly identified by their respective counsel.

(3.) Mrs. Hema (respondent no.3) appeared before me and submitted that both of them were in love with each other and they got married with each other. She also submitted that, out of the wedlock, one male child is born. She further submitted that, at the behest of her relatives, impugned F.I.R. was lodged by her against the petitioner.