ARPIT NARANIWAL Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) By this common order, challenge laid by the petitioners to three different FIRs under various Sec. of IPC, 1860 (BNS, 2023) are being decided together.

(2.) Brief facts giving rise to S.B. Criminal Misc. Petition No.7570/2024 read as under:

(3.) In the impugned FIR, it has been alleged that the petitioner met with the complainant- respondent No.2 about 06-07 years prior to the date of the lodging of the FIR and started following and pressurizing her to become his friend. When the respondent No.2 did not agree to the proposal of the petitioner's friendship, the petitioner in order to entrap the complainant, gave her fictitious assurance of marriage and established physical relations with her in Landmark Hotel. As per the FIR, the petitioner thereafter, on multiple occasions made physical relations with the complainant on a false pretext of marriage. In the meantime, the complainant-respondent No.2 continued to request the petitioner to solemnize marriage with her as she developed and maintained consensual relationship purely because of alleged promise made by the petitioner to marry her.