SHEETAL RANI Vs. UNION TERRITORY OF J&K

JUDGEMENT

(1.) This petition under Sec. 482 of the Cr.P.C. has been jointly filed by the complainant-Sheetal Rani and the accused-Deepak Singh, who are arrayed as petitioner Nos. 1 and 2 respectively.

(2.) Briefly stated facts that arises in this petition are that on a written report of Sheetal Rani, an FIR under Sec. 376 IPC was registered in the Police Station Domana, District Jammu, however after her medical examination and statement was recorded under Sec. 164-A Cr.P.C., offence under Sec. 376 IPC was dropped and there was addition of offences under Sec. 354-D/458 and 506 of IPC.

(3.) However, before further evidence was collected and investigation completed, both the complainant, that is the victim of alleged rape and the accused reached an agreement to drop the criminal proceedings.