KABIR DAS Vs. STATE OF C.G.

JUDGEMENT

(1.) Heard.

(2.) The applicant being aggrieved with the Criminal Prosecution vide Final Report (Challan) No. 18/2021 and FIR No.158/2020 registered at Police Station Patna, District Koriya (CG) for the offence under Ss. 376 (2) (n) and 506 of the IPC, has filed the instant petition for quashing of the above final report and consequent criminal prosecution.

(3.) The prosecutrix lodged a report in the police station on 16/7/2020 that the applicant entered into a love affair with her and on 30/5/2019, the applicant took her to a temple and forcefully entered into marriage with her in presence of other persons and thereafter, he took her for registration of the marriage. The applicant kept the prosecutrix with him for two months and sexually exploited her continuously till 3/11/2019. The applicant is already a married man and also having two children. During the period of sexual exploitation i.e. from 31/5/2019 till 3/11/2019, no FIR has been lodged and the same has been registered thereafter on 16/7/2020