ATISH PANKAJ SARKAR Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard. Admit. Heard finally with the consent of learned Counsel for both the parties.

(2.) The applicant has approached this Court by filing the present application under Sec. 482 of the Criminal Procedure Code, for quashing of the First Information Report bearing No. 0576/2024, dtd. 7/8/2024, registered with non-applicant No.1/Police Station Gadchiroli, for the offence punishable under Ss. 376, 376(2)(n), of the Indian Penal Code. He has also prayed for setting aside the charge-sheet bearing No. 210/2024, registered with Police Station Gadchiroli for the offence punishable under Ss. 376, 376(2)(n), and Sec. 417 of the Indian Penal Code.

(3.) As per the case of the non-applicant No.2 and as reflected in the First Information Report, it was lodged in the month of August, 2023. In the said First Information Report, the non-applicant No.2 alleged that she and the applicant came in contact through a social media platform "Instagram". Thereafter, they began communicating with each other and gradually developed an acquaintance that later blossomed into a romantic relationship. They started meeting frequently and in the Month of August, 2023, the applicant proposed the non-applicant No.2 for marriage. Although the non-applicant No.2, initially was reluctant and declined the proposal, she subsequently accepted the same after discussing with the parents of the applicant.