JATIN AGARWAL Vs. STATE OF TELANGANA

JUDGEMENT

(1.) Leave granted.

(2.) An FIR was lodged against the appellant by the respondent no.2 for offences under Ss. 417, 420 and 376 IPC alleging that the respondent no.2 was introduced to the petitioner through Bharat Matrimony and thereafter they remained in touch with each other. It was alleged that on the promise to marry, the appellant made physical relationship with respondent no.2. Thereafter, since the appellant refused to marry, the FIR was lodged by the respondent no.2. However, it is not disputed that on 23/9/2020, the appellant and the respondent no.2 have got married, for which marriage certificate has also been issued on the same date.

(3.) The appellant then filed an application for quashing of the FIR. The High Court dismissed the petition filed under Sec. 482 Cr.P.C. Aggrieved by the said order, this appeal by way of special leave petition has been filed.