VAIBHAV BHALOTIA Vs. STATE OF U.T. CHANDIGARH

JUDGEMENT

(1.) The petitioner has approached this Court by way of instant petition under Sec. 482 of the Code of Criminal Procedure (for short 'Code') invoking its inherent jurisdiction for quashing of FIR No. 0291, dtd. 6/8/2018, under Ss. 376 and 420 of the Indian Penal Code, registered at Police Station Sector 36, Chandigarh and all the consequential proceedings arising therefrom, on the basis of settlement between the parties.

(2.) Briefly, the FIR has been registered on the basis of the statement of the respondent no.2 alleging that on the false pretext of marriage, the petitioner had committed rape and also outraged her modesty.

(3.) In terms of order dtd. 13/11/2019, the parties were directed to appear before the learned Illaqa Magistrate/Duty Magistrate/trial Court for recording their respective statements with regard to the compromise/settlement.