LOVELY Vs. STATE OF PUNJAB AND ANOTHER

JUDGEMENT

(1.) This petition has been filed under Section 482 of the Code of Criminal Procedure seeking quashing of FIR No. 4 dated 04.01.2018, registered under Sections 376 and 506 of the Indian Penal Code at Police Station Jodhewal, District Ludhiana (Annexure P-1) all subsequent proceedings arising therefrom in view of the compromise/affidavit dated 19.01.2018 (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 she was aged about 23 years and educated upto 12th Class. She alleged that about two years back, she had gone to her cousin sister's marriage at Dharamshala, Kali Sadak, Ludhiana along with her family where petitioner-Lovely was also present. She fell in love with him and they promised to marry each other. Parents of both the parties were also aware of this relationship. After 4-5 months, the petitioner called her at his home where he was alone and forcibly made physical relations with her. Prior to this incident, the petitioner had taken the complainant to Vaishno Devi Temple where he made her obscene movie and threatened her to upload on the internet. It was on this background that the instant FIR was got 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. As per the terms of the marriage, the petitioner has now performed marriage with the complainant and they are residing together as husband and wife happily.

(3.) By an order dated 30.01.2018, the parties were directed to appear before the trial Court so that their statement could be recorded regarding the genuineness of the compromise. The parties appeared before the CJM at Ludhiana. In pursuance of the direction, a report has been received from CJM at Ludhiana, stating that the compromise arrived at between the parties is without any pressure or coercion from any one and the same appears to be genuine one. It is also reported that no PO proceeding is pending against either of the parties.