VAIBHAV S/O. DEVIDAS Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard. ADMIT.

(2.) The matter is taken up for final disposal by consent of learned Counsel appearing for the parties.

(3.) This application once again occasioned us to decide on facts and circumstances, whether it is a case of mere 'breach of promise', or a case of 'false promise' made with deceitful means to obtain consent of the victim for sexual intercourse. We have undertaken the said exercise to the limited extent to find out whether a prima facie case is made out for continuation of prosecution. Needless to say, that we have considered the prima facie case within the bounds and settled norms about invocation of inherent powers of this Court in terms of Sec. 482 of the Code of Criminal Procedure (CrPC).