KALLEM MARAIAH Vs. STATE OF TELANGANA

JUDGEMENT

(1.) This criminal petition is filed by the petitioner/A2 under Section 482 of Cr.P.C., seeking to quash the proceedings in Cr.No.8 of 2020 on the file of Valigonda Police Station, Rachakonda District, registered for the offences under Sections 366 IPC and under Section 18 of POCSO Act, 2012, against him.

(2.) Heard the learned counsel for the petitioner/A2; learned Additional Public Prosecutor for the 1st respondent-State and perused the record.

(3.) The case of the prosecution is that A1 had acquaintance with the elder daughter of the de-facto complainant, who was studying Inter II year at Sri Venkateswara Government Junior College, Valigonda, and A1 induced with deceitful manner that he loved her and he will marry her and had sexual intercourse in many times with her. On 11.01.2020 between 23.45 to 24.00 hours, the elder daughter of the de-facto complainant wake up and told his wife that her stomach was paining and she went to bathroom, but she did not return and when they came outside and searched nearby places, she did not find her. The investigation revealed that she went along A1 to Venogopala Swamy Temple, Chityal Village, with the abetment of A2, on his car and they got married in the presence of A2.