SHAMNAD Vs. STATE OF KERALA

JUDGEMENT

(1.) This petition is filed under Section 482 of the Cr.P.C.

(2.) The petitioner herein is the accused in S.C.No.1200 of 2017 on the file of the Sessions Court, Kollam. In the aforesaid case, he faces indictment for having committed offence punishable under Section 376(2)(n) of the IPC.

(3.) The 2nd respondent herein is the victim. In the statement furnished by her to the Police, she alleged that she met the petitioner herein while she was studying in the Plus Two class. After a brief period, they fell in love. This was in the year 2013. The petitioner was working overseas and they used to contact often. He assured her that he would marry her and they acted accordingly. While on a brief holiday in the year 2015, the petitioner went to the house of her uncle and they are alleged to have had sexual intercourse. Under the belief that the applicant would marry her, she acceded to his request to have a physical relationship. In the year 2017, she received information that the marriage of the petitioner has been fixed with some other lady. Without wasting any more time, she approached the police and set the law in motion.