XXXXXXXXXX Vs. STATE OF KERALA

JUDGEMENT

(1.) This Criminal Miscellaneous Case has been filed under Sec. 482 of the Code of Criminal Procedure, 1973, to quash all further proceedings pursuant to Annexure AI FIR and Annexure AVI Final Report in Crime No.2242 of 2021 of Thiruvalla Police Station, Pathanamthitta, now pending as S.C.No.242/2022 on the files of the Sessions Court, Pathanamthitta. The petitioner herein is the accused in the above case.

(2.) Heard the learned counsel for the petitioner, the learned counsel appearing for the de facto complainant and the learned Public Prosecutor, in detail. Perused the relevant documents produced.

(3.) In this matter, the prosecution case is that, the accused herein, on false promise of marriage, had sexual intercourse with the de facto complainant, on different dates between 20/4/2020 to 20/8/2021, at her rented house and other places. On this premise, the prosecution alleges commission of offences punishable under Ss. 376(2)(n) and 450 of the Indian Penal Code and Sec. 3(2)(v) of the Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989, against the accused.