PRASHANT Vs. STATE OF NCT OF DELHI

JUDGEMENT

(1.) Leave granted.

(2.) Being aggrieved by the order passed by the High Court of Delhi dtd. 16/10/2023 in CRL.M.C 6066 of 2019 filed under Sec. 482 of the Code of Criminal Procedure, 1973 ("CrPC" for short) whereby the High Court refused to quash FIR No. 272 of 2019 dtd. 29/9/2019 registered with Police Station South Rohini, Delhi under Ss. 376(2)(n) and 506 of the Indian Penal Code, 1860 ("IPC" for short), the appellant is before this Court.

(3.) Briefly stated the facts of the case are that the complainant lodged FIR No. 272 of 2019 dtd. 29/9/2019 registered at Police Station South Rohini, Delhi under Ss. 376(2)(n) and 506 of the IPC. As per the said FIR, the complainant alleged that she was living with her brother and working at the Vodafone Call Centre. The appellant herein came in contact with the complainant in the year 2017 and they had a conversation on call and got to know each other. They first met in November 2017 and again in April 2018 at a park. The complainant further stated that in January 2019, the appellant found her address and had a forceful sexual relationship with her. It was further stated that the appellant used to threaten the complainant to have forceful sexual relationship with her. However, the appellant later denied to marry the complainant by giving excuses. Further, the appellant also refused that the complainant should meet his parents.