VIKAS KUMAR Vs. STATE OF TELANGANA

JUDGEMENT

(1.) This Criminal Petition is filed to quash the proceedings against the petitioner/A2 in PRC No.106 of 2021 dtd. 29/9/2021 on the file of XXIII Metropolitan Magistrate, Cyberabad at Medchal.

(2.) According to the defacto complainant, she is a software engineer and in the month of June 2020, she came into contact with the petitioner herein through internet via Bumble and Instagram. They became friends and met for two months. In the month of September 2020, when the petitioner proposed, the 2nd respondent accepted. They visited several hotels and places. By making false promise of marriage and giving hopes about future, the petitioner had sexual intercourse with the defacto complainant. On 25/1/2021 at 10.30 pm, the petitioner forcibly touched her and had sexual intercourse without her consent and at the same time, he promised to join her company in Bangalore and stay with her in a live-in relationship. Though the defacto complainant sent several company referrals, the petitioner ignored and started avoiding the defacto complainant. The petitioner was going out with other women and when questioned, the petitioner threatened the defacto complainant and her family and also threatened to leak private videos.

(3.) For the reason of avoiding the defacto complainant, she filed complaint on 19/6/2021, which was registered for the offence under Sec. 376(2)(n), 417 and 493 of IPC. Having concluded investigation, the police filed charge sheet for the said offences.