P MADANKUMAR Vs. DEPUTY SUPERINTENDENT OF POLICE

JUDGEMENT

(1.) THIS petitioner seeks to quash the proceedings pending in P.R.C. No. 6 of 2007 on the file of the learned Judicial Magistrate, Arakkonam. In such case, the learned Magistrate framed charges under Sections 417, 376 and 506(ii) IPC r/w 3(1) (XII) of SC & ST P.A. Act 1989. Such case relates to a complaint dated 29.04.2007 preferred by the third respondent, which came to be registered in Crime No. 15 of 2007 on the file of the second respondent for offences under Sections 417, 376 and 506(ii) IPC r/w 3(i) X & XII of SC & ST Act 1989.

(2.) WHEN the matter is called today, both the petitioner and third respondent are present along with respective counsels. The affidavit of the third respondent has been filed, which informs that she and the petitioner have been married since 21.08.2007 and have a girl child out of the wedlock. She is living peacefully and leading a happy married life.