RAVINDRA SINGH Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Petitioners have filed the instant petition for quashing the charge-sheet dated 24.11.2015 and cognizance and summoning order dated 09.02.2016, passed in Criminal Case No. 565 of 2016, State of Uttarakhand Vs. Ravindra Singh and others, by the court of Chief Judicial Magistrate, Dehradun (for short "the case").

(2.) Heard learned counsel for the parties through Video Conferencing and perused the record.

(3.) Facts, necessary for disposal of the instant petition briefly stated are as hereunder:- Respondent no. 2 filed an FIR on 06.06.2015, under Sections 376, 354, 294 and 504 IPC against petitioner no.1 Ravindra Singh and another. According to it, both petitioner no. 1 and respondent no.2 were engaged on 07.07.2014. But, since thereafter, respondent no.2 was tortured and harassed for not giving enough jewellery at the time of engagement. On 19.12.2014, according to the FIR, the petitioner no.1 Ravindra Singh persuaded the respondent no.2 to come and meet him. Respondent no.2 was reluctant, but, he was threatened to break the marriage. Therefore, both agreed to stay at a place called Srinagar, and in the night, petitioner no.1 Ravindra Singh established physical relations with respondent no.2. Thereafter, petitioner no.1 started black-mailing respondent no.2 and had sexual relations with her on multiple occasions. Consequently, the conduct of petitioner no. 1 Ravindra Singh changed, he and his family members started ignoring her. After investigation in the matter, charge-sheet was submitted and proceedings of the case were instituted.