ALOK TIWARI Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) By way of present application, moved under Sec. 482 of Cr.P.C., applicant seeks to quash the impugned cognizance order dtd. 20/12/2019 as well as the entire proceedings of criminal case no.7765 of 2019, pending before the Chief Judicial Magistrate, Udham Singh Nagar.

(2.) Heard learned counsel for the parties.

(3.) Facts in brief are that informant/respondent no.2 and the applicant were in love; the applicant made physical relations with respondent no.2 on the false pretext of the marriage. After the investigation, charge sheet was submitted against the applicant. Accordingly, the concerned CJM took the cognizance under Sec. 376 IPC. Aggrieved by it the applicant filed the present application under Sec. 482 Cr.P.C. for quashing the entire proceedings as well as the cognizance order.