VIJAY KUMAR Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard learned counsel for the petitioner and learned counsel for the State as also learned counsel appearing on behalf of complainant.

(2.) This writ petition has been preferred by the petitioner for quashing the entire criminal proceeding in Sessions Trial No. 116 of 2001 pending before the Sessions Judge, Hazaribagh against the petitioner.

(3.) The facts giving rise to this writ petition are that a complaint petition was filed by complainant alleging that the petitioner was in visiting terms in the house of neighbour of the complainant. In July 1992, when the complainant had gone to the house of her neighbour, the petitioner had committed rape upon her in absence of anybody, in the lonely house. Thereafter, the petitioner promised the complainant to marry her and asked her not to disclose this fact to any one and thereafter, it is alleged that they were living as husband and wife for a pretty long time of about 8 years and ultimately, the petitioner refused to marry the complainant. Thereafter, the complainant has filed the complaint.