SHIBANARAYAN PANIGRAHI Vs. STATE OF ORISSA

JUDGEMENT

(1.) At the instance of the opposite party no.2, the F.I.R. in Purighat P.S. Case No.264 of 2023 arising out of G.R. Case No.669 of 2023 for the offences under Ss. -376/313 IPC came to be registered against the petitioner.

(2.) The opposite party no.2 had lodged a report in Purighat Police Station on 16/10/2023 alleging that the petitioner sent her friend request through Facebook. She accepted the friend request and started chatting with the petitioner. Thereafter, both of them also started talking to each other over phone. It is alleged that the petitioner kept physical relationship with the opposite party no.2 without her consent. After this, the opposite party no.2 said the petitioner that she will report the matter before the police, but the petitioner assured to marry her. Then the opposite party no.2 became pregnant and her pregnancy was aborted by using medicine. It is further alleged that when the O.P. No.2 demanded the petitioner to marry her, by taking some plea or other, the petitioner denied to marry her.

(3.) The petitioner and the opposite party no.2 are present in the Court today and they are represented by their respective counsels. They have also filed photocopies of their respective self-attested Aadhaar Cards to establish their identity, which are taken on record.