High Court may quash non-compoundable rape proceedings where allegations are contradictory and the victim supports quashing.

The petitioner, a social activist and former MLA, sought quashment of FIR No. 96/2023 registered at P/S Baramulla under Sections 376 (rape), 342 (wrongful confinement), and 506 (criminal intimidation) of the IPC.

The Respondent No. 5 (complainant) had filed the FIR alleging that the petitioner raped her in his Baramulla quarter.

The petitioner contended the FIR was malicious, noting that the complainant had filed two prior contradictory complaints at P/S Rajbagh and P/S Kreari, where she claimed to be his legally wedded wife.

During the pendency of this petition, the complainant appeared in court on 30.09.2025, stating that the FIR was filed under threat/coercion from unknown persons and that she had no objection to its quashment.

Section 482 of the Criminal Procedure Code, 1973 (corresponding to Section 528 of the Bharatiya Nagarik Suraksha Sanhita, 2023), which preserves the High Court's inherent power to prevent abuse of the process of any court or to secure the ends of justice.

Landmark principles in State of Haryana v. Bhajan Lal, which allow quashing where allegations are absurd or motivated by malice.

Doctrine derived from Gian Singh v. State of Punjab and Narinder Singh v. State of Punjab, establishing that even non-compoundable offenses can be quashed if the possibility of conviction is remote and the dispute is essentially personal.

The holding in Kapil Gupta v. State (NCT of Delhi), which held that in peculiar facts, even a rape charge can be quashed to save a victim from the agony of a futile trial.

The court found that the complainant’s allegations were "apparently false and doubtful" due to her significant inconsistencies; she initially claimed marital status in two separate complaints before alleging rape in the third.

The court observed that the relationship appeared consensual based on the complainant’s own prior claims of being the petitioner’s wife.

The court highlighted the complainant’s persistent efforts to correct her statement—approaching the police, the Magistrate, and the High Court—which indicated her desire to withdraw the charges for the sake of her reputation.

Applying the Kapil Gupta precedent, the court reasoned that since the complainant no longer supported the prosecution, any trial would be a "futile exercise" and a "wastage of time," inevitably resulting in acquittal.

The court concluded that non-interference would cause a miscarriage of justice and unnecessary oppression of the accused.

The petition was allowed, and FIR No. 96/2023 dated 13.05.2023 was quashed to "meet the ends of justice" and save the parties from the agony of a trial with no prospect of conviction.