JAYACHANDRAN 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 Crime No.516 of 2014 registered at the Eravipuram Police Station under Section 376 of the IPC.

(3.) The 3rd respondent herein is the victim. The petitioner herein and the de facto complainant were students of the Younus College of Engineering. They both joined the said college in the year 2007 and did their engineering course. While so, they fell in love and started having a physical relationship. The de facto complainant was persuaded to agree to have a sexual relationship by inducing her to believe that the petitioner would marry her. Their relationship went on even after completing the engineering course. In the month of August, 2012, the petitioner went abroad. According to the victim, sometime in the year 2012, he contacted the lady and informed her that he was not interested in continuing with the relationship. Stating the above allegations, a complaint was lodged in the month of April, 2014 pursuant to which, the subject crime was registered. The investigation was completed and Annexure-A2 final report was laid before the jurisdictional court.