THAMBURCHI MANOHAR Vs. STATE OF TELANGANA

JUDGEMENT

(1.) This Criminal Petition is filed under Sec. 482 of the Code of Criminal Procedure, 1973 (for short, "Cr.P.C."), challenging the order dtd. 22/3/2024 passed in Crl.M.P. No. 200 of 2023 in S.C. No. 198 of 2022 on the file of the I Additional District and Sessions Judge, Gadwal, Jogulamba Gadwal District, whereby the learned trial Court dismissed the petitioner's application for discharge filed under Sec. 227 of Cr.P.C.

(2.) Heard Mr. T. Bala Mohan Reddy, learned counsel for the petitioner, and Mr. M. Vivekananda Reddy, learned Assistant Public Prosecutor appearing for respondent No.1-State.

(3.) The prosecution case, as set out in the charge sheet, is that the 2nd respondent/defacto complainant alleged that the petitioner, on a false promise of marriage, developed a physical relationship with her from the year 2017 onwards and subsequently refused to marry her. Based on the report lodged by respondent No.2, a case was registered against the petitioner for the offences punishable under Ss. 417 and 376(2)(n) of the Indian Penal Code. Upon completion of investigation, a charge sheet was filed.