VIKESH KUMAR Vs. STATE OF H.P.

JUDGEMENT

(1.) By way of instant petition, the petitioner has sought quashing of FIR No. 39 of 2020, dtd. 4/12/2020, under Ss. 376 and 506 of the IPC registered at Police Station Women Solan, District Solan, H.P. and consequential criminal proceedings arising therefrom.

(2.) It is averred in the petition that no case was made out against the petitioner on the basis of allegations leveled against him in the aforesaid FIR. The contention of petitioner is that there were no allegations that when the petitioner for the first time maintained physical relations with the prosecutrix, he had done it in a bad faith or with intent to deceive her.

(3.) During the pendency of petition, Cr.MP No. 3752 of 2022 was moved on behalf of the petitioner with a prayer to take on record compromise deed executed between the petitioner and respondent No.2 -prosecutrix. Prayer was allowed and compromise deed, Annexure P-1 was taken on record.