SHERIN LAL S.S. Vs. STATE OF KERALA

JUDGEMENT

(1.) This petition is filed under Section 482 of the Code of Criminal Procedure ("the Code" for brevity) with a prayer to quash the proceedings pending against the petitioner.

(2.) The petitioner herein is the accused in Crime No.729 of 2018 registered at the Ernakulam Town North Police Station under Sections 323, 376 of the IPC and under Sections 3(1)(w)(i) and 3(2)(va) of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989.

(3.) The 2nd respondent is the de facto complainant. According to the prosecution, she was in love with the petitioner herein. He is alleged to have assured her that he would marry her and her consent was deceitfully obtained for having a sexual relationship. On 8.4.2018 at about 7.30 p.m., he is alleged to have subjected her to rape. Later, when the petitioner resiled from his promise, she lodged the F.I.Statement, based on which the subject crime was registered.