RAMANUJAN KUMAR SINGH Vs. STATE OF JHRAKHAND

JUDGEMENT

(1.) This petition has been filed for quashing the entire criminal proceeding arising out of Mahila P.S.Case No.10 of 2017, corresponding to G.R.No.805 of 2017 including the order taking cognizance dtd. 30/10/2017.

(2.) The F.I.R. was lodged by O.P.No.2 alleging therein that the informant and Ramu @ Ramanujan Kumar Singh are well known to each other and there was love affair between them. The said accused petitioner Rama @ Ramanujan Kumar Singh is employed in the police department and now he is posted at Anti Corruption Bureau as Computer Operator. It is alleged that the accused on the promises of marriage and by inducing her took her to police quarter at Sidhgora and forcibly made physical relation with her. Thereafter he took her to Sidhgora Surya Mandir and solemnized marriage with her and promised her that he would never leave her. On the said promise she has been residing with him for the last seven years. The accused used to make physical relations with her frequently by taking her to Chatra, Puri and even in his house in absence of his mother. During the course she became pregnant in the year 2016 and she wanted to give birth to the said child but the accused took her to Apex Hospital and admitted her on 30/4/2016 and got aborted her pregnancy. She used to insist him to marry her but he used to delay the matter on one pretext or another. On 2/2/2017 she came to know that Ramu @ Rajanujan Kumar Singh has solemnized marriage with some other girl and when she wanted to talk him then he abused her telling that 'she is harizan (ghashi), neech and chor jati' and hence he would never marry her. She tried to contact him on phone but he started abusing her.

(3.) The learned counsel for the petitioner submits that by order dtd. 30/10/2017 cognizance has been taken against the petitioner under various Sec. of I.P.C including Sec. 3(i)(x) of the Scheduled Caste and Scheduled Tribes (Prevention of Atrocities) Act.