RAJINDER SINGH Vs. STATE AND OTHERS

JUDGEMENT

(1.) This petition seeks invoking of inherent jurisdiction of this Court under Section 561-A of the Code of Criminal Procedure (for short the Code) for quashing FIR No. 160/2013 dated 11.09.2013 of Police Station, Kanachak, under Section 376 RPC registered on a report lodged by respondent No. 4.

(2.) Heard. I have perused the record.

(3.) On 10.09.2013, prosecutrix/respondent No. 4 lodged a written report at Police Station, Kanachak alleging that for ten years petitioner, having promised that he will marry her, had been having sexual intercourse with her. On 08.09.2013, he forcibly took her with him in the night and raped her thrice in a field. However, he has refused to marry her saying that he will marry the girl selected by her mother and sister. On this, report aforesaid FIR has been registered against the petitioner. Petitioner seeks quashing of the same.