(1.) This Criminal Original Petition has been filed to quash the FIR in Crime No.21 of 2022 pending investigation on the file of the first respondent Police.
(2.) The case of the prosecution is that the petitioner and the second respondent had a love affair from the year 2020. on 13/11/2022, the petitioner called the second respondent and asked her to come to a place. Both of them were talking from 09.00 p.m. to 12.00 mid night. Suddenly, the petitioner hugged the second respondent and kissed her. Thereafter, the second respondent conveyed to her parents about this relationship and asked the petitioner to marry her. The petitioner refused to marry the defacto complainant and started avoiding the defacto complainant. It is under these circumstances, a complaint came to be given before the first respondent, which resulted in registration of an FIR for the offence under Sec. 354-A(1)(i) of IPC.
(3.) Heard the learned counsel appearing for the petitioner and the learned Government Advocate (Criminal Side) appearing for the first respondent Police. The second respondent has been served with notice and the name of the second respondent has also been printed in the cause list. However, there is no appearance either in person or through the counsel.