AI Structured Summary
Not yet generated for this judgment
Judgment
Girish Kathpalia, J
Petitioner seeks quashing of FIR No. 768/2024 of Police Station Narela for offence under Section 69 BNS on the ground that the complainant de facto (respondent no.2) has settled the disputes with the petitioner.
Respondent no.2, identified by IO/SI Aarti accepts notice. Learned APP accepts notice and submits that the State has no objection to this petition.
I have spoken with the petitioner and respondent no. 2. It is stated by them that theirs was an arranged marriage, but prior to marriage, they developed physical relations, so under social pressure, respondent no. 2 lodged this complaint which led to registration of the present FIR. It is further submitted by them that subsequent to the incident which led to the registration of this FIR, they got married and are living together happily. It is further submitted by them that respondent no. 2 is now pregnant.
Considering the above circumstances, I am satisfied that it would be in the interest of justice not to push the parties through trial.
Therefore, the petition is allowed and accordingly the FIR No. 768/2024 of Police Station Narela for offence under Section 69 BNS and the proceedings arising out of the same are quashed. Pending applications also stand disposed of.