BHABATOSH BISWAS Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) This instant revisional application has been filed by the petitioner/accused under Sec. 401 read with Sec. 482 of the Code of Criminal Procedure, 1973 seeking quashing of the Charge Sheet being Charge Sheet No. 15/2014 dtd. 31/1/2014 in connection with Karimpur Police Station Case No. 186/2013 dtd. 22/11/2013 submitted under Ss. 417/376 of the Indian Penal Code, 1860 against the petitioner/accused.

(2.) The factual matrix of the instant case is that on or about 22/11/2013 the opposite party no. 2 herein lodged a complaint with the Karimpur Police Station against the petitioner alleging, inter alia, therein that the petitioner induced the opposite party no. 2 believing that he will marry her after securing a job and based on such assurance, petitioner from time to time cohabited with the opposite party no. 2 at different places.

(3.) Learned counsels appearing on behalf of the Petitioner submitted that the allegation, levelled by the married lady, does not disclose the ingredients of the alleged offences. She has falsely implicated the petitioner though she knows very well that she is a matured married lady and issue of inducing her to cohabitation on pretext of false promise of marriage is patently false and inheritently in-probable. As such, charge sheet and proceeding thereof is patently abuse of process of law and to secure the end of justice, the case is deserved to be quashed at the threshold.