DIPU NASKAR Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) The present revision has been preferred praying for quashing of the impugned proceeding in connection with the impugned F.I.R. No. 54/2015 dtd. 19/1/2015 and Charge Sheet No. 814/2015 dtd. 30/11/2015 arising out of Sankrail Police Station, Howrah under Ss. 376/417 of the Indian Penal Code, corresponding to G.R. Case No. 424/2015 pending before the Learned Chief Judicial Magistrate, Howrah.

(2.) The petitioner's case is that on 19/1/2015 at 18.05 hrs. complainant Aparna Mondal, daughter of Ananta Mondal of Manickpur Manshatala, P.O. - Deltamill, P.S.-Sankrail, District-Howrah, PIN-711 309, came to Manickpur I.C. under Sankrail P.S. and submitted a written complaint to the effect that since last 3/4 months she is in a love affair with the petitioner. The accused person assured the complainant that as early as possible he would marry her. The last one month the petitioner Dipu committed intercourse upon the victim and had sexual relation several times, promising to marry her. The said petitioner tried to break the relationship with the complainant. The petitioner then made no contact with the complainant and then refused to marry her.

(3.) Mr. Tauhid Khan, learned counsel for the petitioner has submitted that there was a love affair between the petitioner and the defacto complainant and due to some misunderstanding the present complaint was filed.