SHAHUL SATHEESH Vs. STATE OF KERALA

JUDGEMENT

(1.) This Crl.M.C. has been filed to quash all further proceedings in S.C.No.356/2021 on the file of the Additional Sessions Court-ll (Special), Kottayam.

(2.) The petitioner is the sole accused. He faces trial for the offences punishable under Ss. 376(1) and 376(2)(n) of the IPC.

(3.) The prosecution case in short is that the petitioner after giving a false promise of marriage sexually assaulted the victim/the 2nd respondent on several occasions from 16/12/2020 to 29/12/2020.