VIJAY URAON Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) Heard Mr.Ravindra Sharma, learned counsel for the petitioner as well as Mr.Malay Jain, learned Panel Lawyer appearing for respondent No.1/State and Mr.Vivek Bhakta, learned counsel appearing for respondent No.2.

(2.) By this petition under Sec. 482 of the CrPC, the petitioner has prayed for the following relief(s):

(3.) Brief facts necessary for disposal of this case are that the complainant/respondent No.2 lodged a written complaint against the petitioner on 24/2/2022 stating that on the pretext of marriage the petitioner has committed sexual intercourse with her and presently he has refused to marry with her and cheated her, therefore she lodged the complaint against him. On the complaint of the victim, Police Station Chandrapur District Janjgir-Champa registered the case in Crime No. 26/2022 for offence punishable under Ss. 376 and 417 of the IPC and arrested the petitioner on 26/2/2022.