PIDATHALA PRUDVI UPADYAYA Vs. STATE OF TELANGANA

JUDGEMENT

(1.) This Criminal Petition is filed to quash the proceedings against the petitioners in S.C No.243 of 2021 on the file of I Special Judge for trial of Cases against Women cum XVII Additional District and Sessions Judge, Ranga Reddy District at L.B.Nagar.

(2.) The case of the 2nd respondent is that in the year 2011 while she was studying Engineering, she got acquainted with the petitioner, who is of the same age. Both fell in love and decided to marry. Accordingly, on 16/7/2018, both of them got married at NFC Nagar, Ghatkeshar in Venkateswara Temple. Thereafter they went to Ramanthapur and partied with friends and on the same night, participated in sexual intercourse. Thereafter, the said physical relation continued. The petitioner allegedly had affair with another girl and when confronted, the petitioner allegedly stated that he was not interested in the 2nd respondent and wanted to marry someone else. The said issue was raised before the parents of the petitioner, who also supported the petitioner and stated that he was a man and he can do whatever he wants.

(3.) On the basis of the said complaint, the police Rachakonda registered a case and filed chare sheet for the offence under Ss. 496, 420, 376(2)(n) of IPC.