SAMPURNA LAL Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) This criminal misc. application has been filed under Sec. 482 Cr.P.C. challenging the entire proceedings of Criminal Case No.446 of 2023 (Case Crime No.3 of 2023) for the offences punishable under Ss. 376 and 506 of IPC, pending before the court of learned Judicial Magistrate, Ist Class, Srinagar, Pauri- Garhwal.

(2.) Genesis of the F.I.R., lodged by respondent no.2, is that on 5/6/2022, she got engaged with the applicant. Later on, on 25th and 26/6/2022, applicant called respondent no.2 in his room and established physical relations with her, after some time the applicant refused to marry her.

(3.) On 20/12/2022 an application in writing was given by respondent no.2 before the Women Police Station, Srinagar, against the applicant, where on 21/12/2022 the applicant gave an application, in writing, to solemnize marriage with respondent no.2. Then again, on 3/3/2023, the applicant gave in writing before the Women Police Station, Srinagar that he would be sending his parents at the house of respondent no.2 for having talks of marriage, but he refused for the same later on. With these allegations the aforesaid F.I.R. was lodged.