PARIS CHANDEL Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) The petitioner, arraigned as accused in the FIR mentioned above, has come up before this Court under Sec. 482, Code of Criminal Procedure, 1973, for quashing the proceedings because he has compromised the matter.

(2.) Ld. Counsel for the parties submitted that the parties have resolved the criminal dispute between them and sought quashing of the FIR mentioned above and closure of all consequential proceedings.

(3.) The facts of the case are that the petitioner had befriended the victim and they remained in contact with each other for quite some time. After that the petitioner proposed her for marriage and she accepted his proposal without the knowledge and consent of her parents. On video calls, he insisted upon her to show her private parts. He threatened her that if she would not show her private parts, he would cancel the marriage. Out of that fear, she started showing her body parts. However, he recorded the calls and started blackmailing her. He wanted to establish physical relations with the victim, but she denied. Based on this information, police recorded the FIR mentioned above. During investigation, the victim took a summersault and did not reiterate her initial allegations. ANALYSIS: