ARVIND SINGH Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) The instant petition, under Section 482 of the Code of Criminal Procedure (herein after referred to as 'Cr.PC') has been filed by petitioners, for quashing FIR No. 102, dated 29.04.2018 registered at P.S. Sadar Chamba, District Chamba, under Sections 376 and 506 of the Indian Penal Code (herein after referred to as 'IPC') and criminal proceedings initiated in pursuance thereto.

(2.) Today petitioner No.1 Arvind Singh and petitioner No.2 Smt. Poonam Kumari, present in person, have been identified by Mr. Nimish Gupta, Advocate and their statements have been recorded on oath.

(3.) Petitioner No.2 Smt.Poonam Kumari, in her statement, has deposed that she is complainant in present case and petitioner No.1 Arvind Singh is her husband. She has stated that on 29.4.2019 she had lodged FIR Whether the reporters of the local papers may be allowed to see the Judgment? Yes against Arvind Singh in P.S.Sadar Chamba after delivery of male child. She has also deposed that at that time, she was pursuing her course of Draftsman in Jeevan Lakshay ITI, Chamba and during that period, she had come in contact of petitioner No.1 Arvind during Minjar fair and thereafter, they had developed intimacy. She has further stated that he had assured her to marry and had developed physical relations with her, whereupon she conceived a child and when she contacted Arvind Singh and disclosed about this, he advised her to abort the child and not to contact him on telephone and on 29th April, 2018 she had delivered a male child in Government Hospital, Chamba and thereafter she lodged FIR against petitioner No.1 Arvind Singh.