SOHAN LAL Vs. STATE OF J & K

JUDGEMENT

(1.) This is a petition under Section 561-A of the Cr.P.C. for quashing the FIR No. 127/2019 dated 30.07.2019 registered with the Police Station, Bishnah for offences under Section 376 of RPC.

(2.) The complainant in the complaint had alleged that the petitioner herein has forcibly committed sexual intercourse with her at about 11.00 a.m. six-seven months ago. It was alleged that the complainant had tried to approach the Police Station, Bishnah, but the accused had threatened her and in those circumstances, the applicant-complainant had approached the Court of learned Munsiff, Bishnah with an application under Section 156(3) of the Cr. P. C. pursuant to which the FIR stands registered.

(3.) The case of the petitioner is that the allegations leveled against him are absolutely false and baseless and that the petitioner was being forced to enter into a matrimonial relation with the complainant which was being refused. It is stated that the petitioner was also attacked by the villagers of village Chumbian Jattian, with a view to coerce the petitioner to enter into wedlock. It is, therefore, prayed that the proceedings initiated against the petitioner are nothing but an abuse of the process of law and would severely affect the prospects of the petitioner and jeopardize his career as he is working in the SSB which is an Armed Force.