INDRAJEET SINGH Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Present revision petition has been filed on behalf of the petitioners being aggrieved by the order dtd. 25/7/2022 passed in ST No.400/2021 by 8th Additional Session Judge and Special Judge (EOW), Indore whereby the learned Judge has dismissed the application of the petitioner filed under Sec. 227 of Cr.P.C. and framed the charges against the petitioners under Sec. 376(2)(n) of IPC.

(2.) According to the prosecution story, an application has been submitted on 10/2/2021 at Police station Lasudiya, Indore by the complainant/prosecutrix by submitting that she is living in Indore since 2017 and worked as a Architect designer, since 2018 she is working at lotus company, she met with the applicant Inderjeet, they become good friends and like each others. Inderjeet told her that he like her and wants to liver with her and in the Month of January, 2019, he made physical relationship till December 2020 on the pretext of marriage. She always asked him for marriage but he ignored her. She tried to leave him, but he could not made it possible. Thereafter, she has also asked about some other in his life but, he refused the same then she has stated that they have already made physical relations and she loved her and cannot live without him and she has no option except suicide if he left her. Thereafter, on 5/2/2021 he was going to marry with his girl friend Gitika Israni as he was her since 2015. As such, petitioner Inderjeet has made physical relations with her even after having relations with another lady and cheated her. On the basis of said complaint, the police has registered the FIR against the applicant under Sec. 366-A, 376, 376(2)(n) of IPC.

(3.) Thereafter, vide the impugned order, the the learned trial Court has dismissed the application of the applicant filed under Sec. 227 of IPC and charges under Ss. 376 (2)(n) of IPC was framed by the learned trial Court.