MANEESH Vs. VICTIM

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 S.C. No. 471 of 2018 on the file of the Additional District and Sessions Court, Ernakulam (Special Court). In the said case, he faces indictment under Sections 376(2)(j) and 376(2)(n) of the IPC and Sections 5(1) and 6 of the Protection of Children from Sexual Offences Act, 2012.

(3.) The aforesaid Crime was registered on 3.2.2018, based on a statement given by the 1st respondent herein. In her statement, she alleges that the petitioner herein and the 1st respondent were in a relationship. She was taken to a pilgrim centre by the petitioner in the year 2017 and thereafter, on repeated occasions, he is alleged to have subjected her to penetrative sexual intercourse. According to the de facto complainant, she was made to believe that the petitioner would marry her. However, after exploiting her sexually, the petitioner reneged from his assurance. This led her to lodge a complaint. After investigation in the aforesaid Crime, final report was laid before the jurisdictional court on 30.4.2018 and cognizance was taken by the learned Sessions Judge and the case is pending trial.