MANISH KUMAR SHARMA Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard Ms. Prachi Pradipti, the learned counsel appearing for the petitioner, Mr. Sumit Prakash, the learned counsel appearing on behalf of the O.P.No.2 and Mr. Shailendra Kumar Tiwari, the learned counsel appearing on behalf of the respondent State.

(2.) This petition has been filed for quashing of the order dtd. 24/9/2021 including the entire criminal proceeding arising out of Deoghar Mahila P.S.Case No.6 of 2021, corresponding to G.R. No.1839 of 2021, registered for the offence under sec. 406, 420, 376(2)(n) of the IPC and pending before the learned Chief Judicial Magistrate, Deoghar.

(3.) As per the Fardbeyan of the O.P.No.2, the case has been registered alleging therein that the petitioner is posted at STP Ranchi and during posting at Shrawan Mela, petitioner came in contact with the informant at her father's shop and got to know that the informant was a married woman and a divorce litigation was pending with her earlier husband. It is also alleged that the informant had financial terms with the petitioner and she had deposited amount in the account of petitioner via Google Pay, the petitioner also enticed to marry informant after her divorce. It is further alleged that thereafter on 3/12/2019 the petitioner put vermilion on her head at Nandan Pahar temple and married with informant and thereafter established physical relation with her several times by making false pretext to marry after her divorce, but on 11/2/2021, the petitioner completely denied to marry the informant.