(1.) This Crl.M.C has been filed to quash Annexure A1 FIR in Crime No.401/2019 of Peramangalam Police Station u/s 482 of the Code of Criminal Procedure (Cr.P.C.).
(2.) The petitioner is the accused. The 4th respondent is the victim/defacto complainant. The offences alleged against the petitioner are punishable under Ss. 406, 420 and 376 of IPC.
(3.) The prosecution case, in short, is that during the period between 2010 to 31/3/2019, the petitioner, by giving a false promise of marriage to the 4th respondent, had sexual intercourse with her in several places in India and abroad and thereby committed the offence of rape. It is further alleged that during the period of their good relationship, the petitioner dishonestly induced the 4th respondent to deliver an amount of Rs.15,00,000.00 and five sovereigns of gold and committed the offence of cheating and criminal breach by not returning the money and gold.
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