DAMLI BOMJEN Vs. STATE OF A. P.

JUDGEMENT

(1.) Heard Mr. S. D. Loda, learned counsel for the petitioners. Also heard Ms. T. Jini, learned Additional Public Prosecutor for the State of Arunachal Pradesh.

(2.) The petitioners who are the accused and informant respectively in connection with Yingkion P.S. Case No. 06/2023 under Ss. 354D/500 IPC, have jointly instituted the present proceedings praying for quashing of the connected F.I.R. dtd. 3/2/2023, on the basis of a compromise entered into between them on resolution of the misapprehensions that had developed between them.

(3.) The petitioner no. 2, herein, had lodged an F.I.R. on 3/2/2023 against the petitioner no. 1, herein, before the Police of Yingkion Police Station, inter alia, alleging that the petitioner no. 1, herein, had lodged an F.I.R. against the petitioner no. 2, wherein, he had levelled unwarranted allegations against her which had the effect of defaming her reputation before the society. It was further contended by the petitioner no. 2 in the said F.I.R., that the petitioner no. 1 had been following her madly since last 8 (eight) to 9 (nine) months continuously disturbing her and causing mental harassment to her. It was further alleged that the petitioner no. 1 was continuously attempting to establish relationship with her, which she was not interested in. The petitioner no. 2 further proceeded to allege that the petitioner no. 1 was blackmailing her to have a relationship with him and marry him. Accordingly, on the basis of the said harassment, blackmailing and also spreading rumours about her, which had caused her mental agony, the F.I.R. in question was filed by the petitioner no. 2. The Police on receipt of the said F.I.R., proceeded to register Yingkion P.S. Case No. 06/2023 under Ss. 354D/500 IPC and the said case is presently under investigation.