AWAIZ AHMED Vs. STATE OF TELANGANA

JUDGEMENT

(1.) This Criminal Petition is filed by the petitioner-accused seeking to quash the criminal proceedings against him in C.C.No.70 of 2023 on the file of the learned Principal District & Sessions Judge, Nirmal. The offences alleged against the petitioner-accused are under Ss. 417 and 376 of the Indian Penal Code (for short 'IPC').

(2.) Heard Sri M.A.K.Mukheed, learned counsel for petitioner and Sri M.Ramachandra Reddy, learned Additional Public Prosecutor for the State-respondent No.1 as well as Sri G. Nagesh, learned counsel for the unofficial respondent No.2. Perused the record.

(3.) (a). In brief, the case of the prosecution is that the petitioner-accused and the respondent No.2 are residents of Bhainsa Town. The petitioner-accused came into contact with respondent No.2 who was working as a private teacher, which gradually developed into friendship. On 27/1/2016, the respondent No.2 attended the marriage of her colleague, from where the petitioner-accused allegedly took her to his house and forced her into physical relationship by alluring her with a promise of marriage.