YUVRAJ SINGH TOMAR Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) The present application under Sec. 482 of the Code of Criminal Procedure has been moved by the Applicant, Yuvraj Singh Tomar, seeking quashing of the charge sheet dtd. 19/9/2015, the cognizance and summoning order dtd. 5/12/2015, and the entire proceedings of Criminal Case No. 4001 of 2015 (State vs. Yuvraj Singh Tomar), arising out of FIR No. 107 of 2015, lodged at Police Station Vikasnagar, District Dehradun, under Ss. 376, 313, 420, and 506 of the Indian Penal Code, 1860.

(2.) The FIR, which was registered on the directions of the Magistrate under Sec. 156(3) CrPC, alleges that the Applicant induced the Informant into a physical relationship under the false promise of marriage, exploited her emotionally and financially, caused termination of her pregnancy without consent, and later refused to marry her.

(3.) It is stated that the relationship between the Applicant and the Informant began on an amicable note, with mutual interaction and trust. The Informant, in her statement recorded under Sec. 164 CrPC, alleged that the Applicant established repeated physical relations with her on the assurance of marriage, took her jewellery and money, and later deceitfully refused to solemnize the marriage. She has further alleged that she conceived during this period, and the Applicant administered medication to terminate her pregnancy against her will.