SAHEL RABIANI Vs. MOHAMMED SALMAN MURTAZA

JUDGEMENT

(1.) Heard Sri Rajagopalavan Tayi learned counsel appearing for the petitioner/de facto complainant, Sri K.Chandra Reddy representing Smt.D.Sangeetha Reddy-the counsel appeared for the de facto complainant in Criminal Petition No.7734 of 2013 and Sri O.,Kailashnath Reddy-learned counsel appearing for the first respondent/accused.

(2.) Miss.Sahel Rabiani the de facto complainant herein who is an Iranian National came down to India in the year 2005 for higher education in Andhra University, Visakhapatnam in the State of Andhra Pradesh. As per her version, she got into relationship with the first respondent who is residing in Pedda Waltair, Visakhapatnam. Both of them lived together for one and half years and developed liking to each other. In the month of May, 2013, they got into physical relation, which resulted in pregnancy of the de facto complainant. Her Doctor Smt.G.Rajini practicing at Lazarus Hospital, Visakhapatnam confirmed the pregnancy. When she shared the news of her pregnancy with her boy friend-the first respondent herein, he started avoiding her and his family members started defiling her image in front of others who knew her and were advising her to abort the pregnancy.

(3.) With the aforesaid facts, she lodged the report in III-Town Police Station, Visakhapatnam on 16-7-2013. Basing on her report a case in Crime No.507 of 2013 was registered for the offences punishable under Sections 417, 420 and 376 of I.P.C. First respondent was arrested and was remanded to judicial custody. While the first respondent was in judicial custody, the de facto complainant herself came to an Advocate and filed Criminal Petition No.7734 of 2013 on the file of this Court seeking to quash the First Information Report in Crime No.507 of 2013 of III Town Police Station, Visakhapatnam.