RAVINDRA LAXMAN GHOGARDARE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard. Rule. Rule made returnable forthwith, and heard finally with the consent of the parties.

(2.) This Petition is filed praying therein to quash and set aside the FIR vide Crime No.I-266/2018, registered with Kotwali Police Station, Ahmednagar, for the offences punishable under Sections 376 (2) (n), 420 and 312 of the Indian Penal Code.

(3.) In brief, it is alleged in the FIR by respondent no.2 that, the applicant and respondent no.2 are resident of the same village. The applicant is residing adjacent to the house of the parents of respondent no.2. Respondent no.2 was working as Nurse in the Priti Deshpande Hospital, Anandibazar, Ahmednagar. She started residing at Mudgalwada, Nalegaon. The applicant, whose mobile Number is 7720006373, used to call respondent no.2 on her mobile Nos.9623579403 and 9767340577, and used to tell her that he loves her. It is alleged that on 22nd December, 2015, at 7.00 p.m. the applicant came to meet respondent no.2 at Sidhi Baug, Ahmednagar, and then they went to the garden, there the applicant told her that the applicant loves respondent no.2. Thereafter, he left Ahmednagar and went to his native place. Again he came at Ahmednagar on 25th December, 2015, and respondent no.2 was called at Delhi Gate, and on his motorbike the applicant took respondent no.2 to Chandbibi Mahal and promised her that, the applicant will marry with her. However, she should not tell to her family members and respondent no.2 gave consent for such marriage. Thereafter, the applicant caught hold her and took selfie in his mobile. Thereafter, he left respondent no.2 at Ahmednagar and he left for Pune.