DEEPA SAHU Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) Petitioner No.1 lodged FIR against petitioner No.2 for offence punishable under Section 376 of the IPC at police Station Deendayal Nagar, Raipur, Distt. Raipur being Crime No.201/2020 alleging that petitioner No.2 on the pretext of marriage committed sexual intercourse with her and refused to marry with her, as such, petitioner No.2 has committed the aforesaid offence.

(2.) By way of this petition under Section 482 of the CrPC, the petitioners seek quashment of FIR registered in Crime No.201/2020 at Police Station-Deendayal Nagar, Raipur, Distt. Raipur for offence punishable under Section 376 of the IPC on the ground that petitioner No.1 and petitioner No.2 both have married and living together, as such, FIR be quashed.

(3.) Mr.K.P.Sahu, learned counsel for the petitioners, would submit that due to apprehension and misunderstanding, FIR was lodged, whereas they are living together after marrying and as such, no grievance is outstanding between them and therefore, FIR be quashed on the basis of compromise/settlement and marriage between them and both are doctors, as such, no purpose will be served by continuing further proceedings of the FIR.