MOORTHI Vs. STATE

JUDGEMENT

(1.) Alleging that, case registered against the petitioner is out of baseless apprehension that the petitioner would fly to Singapore without marrying the victim girl, and that the case is totally false and therefore, the case registered against the petitioner is liable to be quashed, this petition has been filed.

(2.) It is seen that a case in Crime No.9 of 2016 for the alleged offences under Sections 417 and 376 IPC on the file of the 1st respondent police, has been registered against the petitioner/accused. Gist of the complaint:

(3.) In the complaint, it is alleged that the petitioner and the victim girl had been in love with each other for five years, that the petitioner had been working in Singapore for sometime, that on the promise of marriage, he had sexual intercourse with the victim and the last intercourse was on 26.06.2016, that the unattended phone call gave a signal to the 2nd respondent that the petition may cheat her and that on 28.06.2016, the petitioner openly told her that he would not marry her.