SUKHVINDER SINGH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) This criminal misc. petition under Section 482 Cr.P.C. has been preferred on behalf of the petitioner with a prayer for quashing FIR No.0196/2019 of Police Station Padampur, Distt. Sri Ganganagar for the offence punishable under Section 376-D IPC.

(2.) The impugned FIR was lodged by the respondent No.2 wherein, she has alleged that the petitioner lured her around 4 to 5 months ago by saying that he would take her abroad where, his brother and brother's wife are living. It is further alleged that in the said crime, mother and aunt of the petitioner are also involved and they also assured her that they would send her abroad along with the petitioner. It is also alleged by the respondent No.2 that when she went to the house of the petitioner under impression that he will take her abroad, the petitioner sexually assaulted her in the night and his mother and aunt also pressurized her to live with the petitioner, otherwise they would kill her. It is further alleged that the petitioner had constantly sexually assaulted her with and his mother and aunt helped him, however, around three days before, when the petitioner, his mother and aunt were out of their house, she ran away from there and reached her parents' house and now she is filing this report dated 29.9.2019.

(3.) The present criminal misc. petition has been filed while contending that the petitioner and the respondent No.2 have solemnized marriage on 31.10.2019 with the consent of their parents and now the respondent No.2 does not want to press the allegations levelled in the impugned FIR against the petitioner.