SUBHAM MAHANTA Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) This is an application for quashing of a proceeding in which a charge sheet was submitted under Sections 376 and 417 read with Section 120B of the Indian Penal Code.

(2.) Learned counsel appearing on behalf of the petitioners submits as follows. The defacto complainant filed an application under Section 156(3) of the Code making certain allegations against the petitioners that led to the registration of the first information report. After completion of investigation, a charge sheet was submitted on 14.02.2020. The petitioner no.1 and the opposite party no.2 are both the engineers. They are adults and entered into a relationship on mutual consent. The allegation that the opposite party no.2 was induced by a promise to marry given by the petitioner no.1 cannot be sustained in these circumstances. Moreover, the parents of the petitioner no.1 had hardly any role in this case. In view of the same, the impugned proceeding ought to be quashed in the interest of justice.

(3.) I have heard the submissions of the learned counsel for the petitioners and have perused the revision petition.