VARUN MATHEW GEORGE Vs. STATE OF KERALA

JUDGEMENT

(1.) This is a proceedings instituted under Section 482 of the Code of Criminal Procedure for quashing the First Information Report and all further proceedings in Crime No.3580 of 2016 of Kollam East Police Station.

(2.) The petitioner is the sole accused in the case registered on a complaint under Sections 376 and 417 of the Indian Penal Code. The accusation in the case, in essence, is that on 13.08.2014, the accused had sexual intercourse with the de facto complainant against her will and without her consent at the residence of the accused in Dubai; that with the consent of the de facto complainant, the accused had sexual intercourse with her on various occasions thereafter on a promise to marry her and that the accused has refused to marry the de facto complainant as promised.

(3.) Heard the learned senior counsel for the petitioner, the learned counsel for the de facto complainant as also the learned Public Prosecutor.