VICKY SOHAL Vs. DIKSHA DEVI

JUDGEMENT

(1.) The present petition is maintained by the petitioner under Section 482 of the Code of Criminal Procedure (hereinafter to be called as "the Code") for quashing of F.I.R No. 196 of 2019 dated 28.8.2019, under Sections 376 and 506 of the Indian Penal Code, registered at Police Station, Shimla West, District Shimla, H.P.

(2.) Briefly stating the facts, giving rise to the present petition, as per the prosecution story, are that on 11th July, 2014, petitioner took respondent No.1 in his Maruti Car to an isolated place, where he forcibly committed sexual intercourse with her. When, respondent No.1 started weeping, the petitioner promised to marry her. Thereafter, the petitioner repeatedly developed physical relations with her. After the completion of graduation by respondent No.1, she started taking coaching and taken on rent a room at Tutu. The petitioner started regularly visiting the house of respondent No.1, especially when she was all alone. During this period, respondent No.1 also became pregnant on one or two occasions, but the pregnancy was to be aborted. On 26.8.2019, respondent No.1 came to know that the petitioner has been engaged to a girl and they are doing to marry soon. When, respondent No.1 confronted the petitioner about such marriage, he started threatening her. Pursuant thereto, FIR came to be registered against the petitioner. Now, the parties have entered into a compromise, vide Compromise Deed, dated 22.9.2019, Annexure P-4, and they do not want to pursue the case against each other. Hence, the present petition.

(3.) Learned Senior Counsel for the petitioner has argued that as the parties have compromised the matter, no purpose will be served by keeping the proceedings against the petitioner and the FIR/Challan, may be quashed and set aside.