BHUPENDER SINGH Vs. STATE OF HARYANA

JUDGEMENT

(1.) The matter comes up on the joint prayer of both the counsels appearing for the accused-petitioner and the complainant stating that a compromise has taken place amongst them and therefore the FIR and further proceedings be quashed as against the petitioner.

(2.) It is stated that the complainant and this petitioner wanted to marry but as the marriage could not take place, the complainant in fit of anger and rage lodged an FIR for offence under Sec. 376(2)(n) of IPC at Police station Bhondsi, District Gurugram on 8/4/2023. She also got her statement recorded under Sec. 164 Cr.P.C. wherein she made allegations of having been raped by the petitioner.

(3.) Soon thereafter within 15 days or so i.e on 24/4/2023, a compromise was arrived at between the parties after the elders intervened and the complainant stated that she had earlier made allegations in a fit of anger which she wants to withdraw. She also specifically mentioned that no rape or any other offence has been committed.