KUNAL RAMESHBHAI KALYANI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Leave granted.

(2.) The appellant is an accused under Sec. 69 of the Bhartiya Nyaya Sanhita (BNS). The appellant is aggrieved with the impugned judgment, which refused quashing of the FIR registered with Sayajiganh Police Station, Vadodara City, Gujarat dtd. 20/5/2025 bearing No.11196030250292. The second respondent is the complainant, who alleged that under the pretext of the promise to marry, the appellant entered into physical relations with the second respondent and later resiled from his promise on the allegation that his mother was not favourable to such a marriage with the second respondent.

(3.) The High Court while declining the prayer for quashing specifically referred to the judgment of this Court in Deepak Gulati v. State of Haryana [(2013) 7 SCC 675] of which paragraph 24 is extracted hereunder :