TILAK SARKAR Vs. STATE

JUDGEMENT

(1.) This is an application under Section 482 of the Code of Criminal Procedure praying for quashing of the proceedings relating to Ranaghat P.S. Case No. 65 of 2009 dated 05.3.2009 corresponding to G.R. Case No. 376 of 2009 under Section 493/376 of the Indian Penal Code.

(2.) The case of the petitioner, in short, is that one Kaberi Sarkar lodged complaint with the Ranaghat P.S. alleging that she was aged 23 years and had love affairs with the petitioner (aged 25 years). The love affairs continued for about 5 years and there was promise to marry her. It has further been alleged that the petitioner cohabited with the complainant on several occasions at different places.

(3.) It has been contended in the application under Section 482 Cr.P.C. that the petitioner was an engineering student and got a job at Durgapur and he was to join by 1.7.2009 as per the offer letter issued by Pinacle Infotech Solutions. It has also been contended in the application that the petitioner got opportunity to go abroad for higher studies in Australia and USA. It has been contended in the application that the facts complained of do not constitute any offence and the proceedings should be quashed.