TAJINDER SINGH Vs. U T

JUDGEMENT

(1.) This petition has been filed under Section 482 of the Code of Criminal Procedure seeking quashing of FIR No. 203 dated 14.10.2017, registered under Section 376 IPC at Police Station Sector 3, Chandigarh (Annexure P-1) and all subsequent proceedings arising therefrom in view of the compromise dated (Annexure P-2) entered into between the parties.

(2.) In brief, the facts of the case are that the aforesaid FIR came to be registered at the behest of the complainant/respondent No. 2 in which it was stated that she is residing at Sector 18, Chandigarh and working in the Income Tax Department. She met Tajinder Singh, petitioner herein, for the first time at Zirakpur in a friends gathering and thereafter they kept on talking on phone since 2014. They went on a trip to Morni where the petitioner made physical relations with her after fraudulently mixing alcohol in her soft drink, however, she was not interested in making physical relations before the marriage. After this incident, when the complainant asked the petitioner to perform the marriage, he started prolonging the matter by making several excuses. It was on this background that the aforesaid FIR was registered. However, now with the intervention of respectable persons, the dispute has been amicably settled between the parties and they have entered into a compromise.

(3.) Counsel for the petitioner contended that though the instant FIR has been registered under Section 376 IPC but this was on account of a relationship and the same turned sour. It was also contended that the dispute has been resolved wherein, the prosecutrix herself has given an affidavit in this petition that she would not like to pursue the matter any further.