JAMSHEER K P Vs. STATE OF KERALA

JUDGEMENT

(1.) The petitioner is a handicapped man and is a singer of some repute. He faces accusation of having committed offence under Sections 376(2)(n) and 506 of the IPC, and Section 67(A) of the Information Technology Act, 2002, in S.C. No.1090 of 2017 on the file of the Additional Sessions Court-I, Manjeri.

(2.) The 2nd respondent, who was a married woman and the mother of three children, lodged a complaint before the police on 02.01.2016 alleging that the petitioner herein, by threatening that her explicit photographs would be circulated online, induced her to have a sexual relationship with him. She was subjected to rape in her house and in a hotel at Ooty in the year 2015. The crime was investigated and final report was laid before the jurisdictional court.

(3.) The above criminal proceedings are sought to be quashed by invoking the inherent powers of this Court under Section 482 of the Cr.P.C.