AMAR SINGH Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) The present petition under Sec. 482 of CrPC has been filed by the petitioner for quashing the FIR crime No.164/2021 registered at Police Station Seondha, Distt. Datia for the offence punishable under Ss. 376(2)(N), 506 and 34 of IPC and its subsequent criminal proceedings in the form of chargesheet.

(2.) In brief the case of the prosecution is that on 28/7/2021 prosecutrix lodged the report alleging that in the year 2017, she was in contact to the present petitioner and in the year 2020, the present petitioner made a marriage proposal consequently thereto she came to the Seondha on 29/6/2020 and stayed in Seondha in a house where the petitioner made physical relationship with her and by making false pretext of marriage. When the prosecutrix told the petitioner to solemnized marriage, the petitioner use to ignore the prosecutrix.

(3.) Thereafter prosecutrix came back to her house, where proseuctrix regularly speak from the phone to the petitioner. It is further submitted that on 10/7/2021, the prosecutrix again came back to Seondha and thereafter, the petitioner took the prosecutrix in a car and assaulted her, consequently, thereto the FIR has been lodged on 28/7/2021 against the petitioner for the offence punishable under Sec. 376(2)(N), 506 and 34 of IPC.