RAJ KUMAR Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) Challenging the registration of FIR No. 204 of 2015 dated 26.10.2015, registered in the file of Police Station Manali, District Kullu, HP, under Section 376 of IPC, as well as the Police report filed under Section 173 of CrPC and summoning order dated 16.06.2016, the petitioner has come up before this Court under Section 482 of Code of Criminal Procedure, for quashing of all these proceedings.

(2.) I have heard Mr. Ajay Chandel, ld. counsel for the petitioner, Mr. Nand Lal Thakur, ld. Additional Advocate General for respondent No.1 and Mr. Naveen K. Bhardwaj, Advocate for respondent No.2 and I have also waded through the complete case file.

(3.) On 26th April, 2014, the petitioner and the victim, who is the second respondent, entered into an agreement inter-se. At that time age of the petitioner was 46 years and that of victim was 30 years. The affidavit forms part of the petition as Annexure P-3.