ASHWANI KUMAR Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Prayer in the present petition filed under Sec. 482 Cr.P.C, is for quashing the FIR No.0200 dtd. 17/11/2016 under Ss. 376, 506 IPC registered at Police Station City Rupnagar District Rupnagar (Annexure P-1) and all consequential proceedings arising thereof on the basis of compromise dtd. 15/3/2020 (Annexure P-6).

(2.) Respondent No.2 is the present wife of the petitioner, who is a Police Constable and who had, at that point of time, alleged that the petitioner had entered into physical relations with her and on account of that she had become pregnant and was not getting married to her. The allegations of the petitioner assaulting her were also made.

(3.) It is the case of the petitioner that both the petitioner and respondent No.2 had filed CRM-M-41895-2016 titled Harjit Kaur and another Vs. State of Punjab and others, before this Court wherein directions had been issued to look into the threat perception and to protect the life and liberty on account of the fact that they had got married.