SAHANESH K. Vs. STATE OF KERALA

JUDGEMENT

(1.) This Criminal Miscellaneous Case has been filed under Sec. 482 of the Code of Criminal Procedure, to quash Annexure A2 Final Report and all further proceedings in C.P.No.58/2023 on the files of the Judicial First Class Magistrate Court, Peermade, arose out of Crime No.940/2023 of Kumaly Police Station, Idukki.

(2.) Heard the learned counsel for the petitioner and the learned Public Prosecutor. I have perused the relevant records.

(3.) In this matter, the prosecution alleges commission of offence punishable under Sec. 376(2)(n) of the IPC, by the accused. The specific allegation is that, the accused herein induced the de facto complainant on the promise of marriage and accordingly, she was subjected to sexual intercourse on multiple dates on 10/8/2022 and 13/8/2023.