RAJEEV K.R. Vs. INSPECTOR OF POLICE

JUDGEMENT

(1.) Petitioner is the accused in C.P.No.5/2020 on the file of the Judicial First Class Magistrate Court, Piravom. The above case is chargesheeted against the petitioner alleging offences punishable under Sections 417 , 450 and 376(2)(n) of the IPC.

(2.) The prosecution case is that the petitioner promised to the defacto complainant that he will marry her and based on that promise, he committed sexual intercourse with the defacto complainant with her consent on 5.5.2017 at 7 p.m. from the house of the defacto complainant. It is alleged that subsequently also on 1.11.2018 the petitioner committed rape on the defacto complainant. It is also alleged that the petitioner collected an amount of Rs.1,50,000/- from the defacto complainant.

(3.) When this case came up for consideration, the counsel for the petitioner submitted that the entire dispute between the petitioner and the defacto complainant are settled out of court. The counsel submitted that the defacto complainant in this case filed an affidavit. Annexure- II is the affidavit. In the affidavit it is stated that she has no grievance against the petitioner. The counsel also submitted that even if the entire allegations in Annexure-I final report are accepted no offence is made out against the petitioner. Therefore, the entire proceedings against the petitioner may be quashed.