VEERAIAH BATWALA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Second respondent herein lodged a complaint with Marathahalli Police Station against petitioner alleging that she had met the petitioner about 4 years back and they had developed intimacy and on the pretext of marrying her, he had sexually abused her and when she insisted for marrying her, which he had assured, petitioner had refused on the ground that accused parents would not accept the marriage proposal. She has also alleged that she was physically assaulted by the petitioner/accused.

(2.) On the basis of such complaint lodged by second respondent on 31.10.2017, Cr.No.495/2017 was registered by the first respondent against the petitioner for the offences punishable under Sections 506, 504, 343, 420, 376, 323 of IPC. Hence, for quashing of said proceedings, accused/petitioner is before this Court.

(3.) Learned Advocates appearing for the petitioner and second respondent have filed a joint memo enclosing the affidavits of the petitioner and second respondent, whereunder they have clearly stated that they intend to get married and second respondent is withdrawing all the allegations made against the petitioner and she does not intend to prosecute the complaint filed by her and submits that she has no objection for quashing the proceedings pending in Cr.No.495/2017.