ABHISHEK KUMAR Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel for the petitioner and learned counsel for the respondents.

(2.) The present quashing petition has been preferred to quash the order dtd. 7/6/2024 passed in G.R. No. 1427 of 2024 arising out of Khajekalan P.S. Case No. 94 of 2024, where learned Judicial Magistrate 1 st Class, Patna City, has passed an order for the initiation of proceedings under Sec. 82 of the Cr.P.C. which has been issued on 18/6/2024 against the petitioner/accused.

(3.) The allegation against the petitioner as per FIR is to commit rape upon O.P. No. 2 on the false pretext of marriage, subsequent to his acquaintance with O.P. No. 2 at a wedding function in Gujarat. It is alleged that all instances of the purported physical relationship took place at Patna during the petitioner's visits.