K. CHANDER SHAKAR RAO Vs. THE STATE

JUDGEMENT

(1.) PROCEEDING in G.R. Case No. 1559 of 2014 arising out of Bambooflat, Police Station FIR case No. 162 of 2014 dated 23.10.2014 under section 376(1) of the IPC has been assailed.

(2.) MR . Krishna Rao appearing for the petitioner submits that the uncontroverted allegations in the FIR did not show that the consent of the Opposite Party No. 2 to sexual intercourse was procured out of fear or deception. He further submits that the parties were major and willingly cohabited together. He submits that subsequent to the registration of the case, the parties have married and are presently residing as husband and wife. In support of his contention, he refers to the marriage registration certificate annexed as P -2 to the petition and the orders passed by the Trial Court to that effect.

(3.) IN the said statement Opposite No. 2, the victim, has stated that she had a love affair with the petitioner and presently they have married and living happily as husband and wife. She does not wish to proceed with the impugned case.