REENA DEVI Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) A victim of alleged sexual offences has come up before this Court by filing a joint petition of compromise, with the accused, who are her husband, mother-in-law and brother-in-law, for quashing of FIR registered at her instance and on her complaint.

(2.) The victim informed Police Station Sadar, District Hamirpur on 15.9.2017, complaining that the second Petitioner Ramesh Kumar, who was her brother-in-law, being husband of her husband's sister, established sexual relations with her, without her will and consent and he continued to indulge in coitus on numerous occasions by blackmailing her with threats of uploading her obscene videos on social media. When she told the incident to her mother-in-law Rukamani Devi, who was arraigned as second accused and is now the third petitioner; and to her husband Vinod Kumar, who is third accused and fourth petitioner, they asked her not to reveal it to anyone.

(3.) Based on this complaint, the Police Station, Sadar, District Hamirpur, registered FIR No.220/2017, under Sections 376, 354D, 342, 506,120B of the Indian Penal Code. Now, the complainant-victim, who is also the 1st petitioner, by filing a joint petition with the accused, who are Petitioners No.2 to 4, has come up before this Court, under Section 482 of the Code of Criminal Procedure, 1973, (After now called CrPC), for quashing of the said FIR and all consequential proceedings. The petition accompanies an out of court compromise deed, signed by the complaint/victim and all the accused.