P. MURUGAPPAN Vs. STATE

JUDGEMENT

(1.) The petitioner has filed this Criminal Original Petition praying to quash the charge sheet filed in C.C.No. 118 of 2010 before the learned Judicial Magistrate II, Ulundurpet for an offence under Sections 417 and 493 of IPC.

(2.) The case of the prosecution is that one Thiallainayaki, D/o.Kannan of Iruvelpatty Colony was fallen in love with the petitioner herein who was working in abroad and used to come to the village once in 6 months. At that time the above said Thiallainayaki, the de facto complainant was studying B.A., 1st year at Govt. Arts College, Villupuram. During their meeting, the petitioner had sexual intercourse with the 2nd respondent herein by promising to marry her after her studies were over. Thereafter, the petitioner herein by throwing his promise on air, arranged for marriage with some other lady and the same was arranged by the parents of the petitioner herein.

(3.) On coming to know about the marriage arrangement of the petitioner, the 2nd respondent lodged a complaint before the 1st respondent police. Originally the said complaint was registered for the offence under Sections 417 and 376 of IPC and after investigation, the offences were altered and final report was filed for the offences under Sections 417 and 376 of IPC challenging the same, the petitioner is before this Court by way of this quash petition.