Delhi High Court - Orders
Gautam Sharma vs Govt.Of Nct, Delhi & Anr on 11 March, 2022
Author: Subramonium Prasad
Bench: Subramonium Prasad
$~30
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CRL.M.C. 1085/2022
GAUTAM SHARMA ..... Petitioner
Through Mr. Samrat Nigam, Mr. Ajay Dabas,
Ms. Priyanka Dagar, Advocates
versus
GOVT.OF NCT, DELHI & ANR ...... Respondents
Through Mr. Amit Chadha, APP for the State
CORAM:
HON'BLE MR. JUSTICE SUBRAMONIUM PRASAD
ORDER
% 11.03.2022
1. The petitioner seeks quashing of FIR No. 655/2020 dated 15.10.2020 registered at Police Station Vasant Kunj South for offences under Section 376, 506 IPC.
2. It is stated by learned counsel for the petitioner that the instant case is of a purely consensual relationship. He states that the petitioner and the prosecutrix were in a relationship since 2018 and the prosecutrix knew that the petitioner is married and despite that she continued the relationship and, therefore, this is not a case of promise to marry. He relies on the judgments passed by the Apex Court in Pramod Suryabhan Pawar vs. State of Maharashtra and Another, (2019) 9 SCC 608 & Anurag Soni vs. State of Chhattisgarh, (2019) 13 SCC 1 and states that the present case is squarely covered by the said judgments.
3. Issue notice.
Signature Not Verified Digitally Signed By:SHAZAAD ZAKIR CRL.M.C. 1085/2022 Page 1 of 2 Signing Date:14.03.2022 18:01:554. Mr. Amit Chadha, learned APP accepts notice.
5. On taking steps, let the respondent No.2 be served through all permissible modes, dasti in addition.
6. List on 19.04.2022.
SUBRAMONIUM PRASAD, J MARCH 11, 2022 hsk Signature Not Verified Digitally Signed By:SHAZAAD ZAKIR CRL.M.C. 1085/2022 Page 2 of 2 Signing Date:14.03.2022 18:01:55