EMMANVEL PETER Vs. STATE OF KERALA

JUDGEMENT

(1.) This Crl.M.C has been filed to quash Annexures A1 FIR and A2 Final Report in Crime No.3516/2017 of Kollam East Police Station u/s 482 of the Code of Criminal Procedure (Cr.P.C).

(2.) The petitioner is the accused. The 2nd respondent is the victim/defacto complainant. The offences alleged against the petitioner are punishable under Sections 417, 354 A, 354B and 376 of IPC.

(3.) The prosecution case in short is that the petitioner by giving false promise of marriage to the 2nd respondent, sexually assaulted her at several places in Palakkad and Coimbatore. It is further alleged that the petitioner later on withdrew from his promise to marry the 2nd respondent and also made preparation to marry another girl.