DR.DHANANJAYA Y.CHANDRACHUD, J. - (1.) Leave granted.
(2.) This appeal, by way of an SLP, arises from a judgment of a learned Single Judge of the High Court of Judicature at Allahabad dated 26 September 2019 in Criminal Miscellaneous Application No. 35811 of 2019. The above application was instituted under Section 482 of the Code of Criminal Procedure 1973 1 for quashing the charge sheet dated 25 April 2018 in Case No. 1066/IX/19 arising out of Case Crime No. 121 of 2008 under Section 376 of the Indian Penal Code 1860 2 at PS Kotwali, District Mathura. The High Court dismissed the application with a direction that the appellant herein may move the trial Court to seek discharge at the appropriate stage. However, the High Court directed that if the appellant moves an application for bail before the competent Court, the application should be disposed of in accordance with law. In the meantime, the appellant was protected against coercive action for a period of thirty days and was directed to appear before the Competent Court within the aforesaid period. 1 'CrPC'. 2 'IPC'.
(3.) In order to consider the grievance of the appellant, it would be necessary to advert to the contents of the FIR. The FIR was lodged by the second respondent on 7 February 2018. The FIR, which is registered on the basis of a written complaint of the second respondent to the SHO, PS Kotwali, Mathura, states that the second respondent developed friendship with the appellant and that he assured that he would marry her. It has then stated that she was exploited physically for one and a half years and that the second respondent had also spoken to the parents and sister of the appellant. It has been stated that the father of the appellant had informed the second respondent that he would arrange the marriage of the appellant with her. After a lapse of about a year and a half, the appellant is stated to have gone back to his home town which is Jhansi on 5 January 2018 and made a phone call to the second respondent that, since he wishes to perform a 'court marriage', the second respondent may come to Jhansi. This was on the ground that the appellant could not travel to Mathura where the second respondent lived. The second respondent has alleged that she proceeded to Jhansi, but on reaching the residence of the appellant, she was informed by the father of the appellant that the appellant does not wish to marry her. The appellant's father also stated that the appellant did not desire to meet her and further asked her to take some money and leave from there. The FIR further records that the second respondent was assaulted by the appellant's sister and thrown out of the appellant's house. The statement of the second respondent was recorded under Section 164 of CrPC. The entirety of the statement is extracted below: 'Statement U/s 164 Cr.P.C. Name of victim: Geeta D/o Ram Babu, Age 25 years, stated on oath that - I had love affair with Sonu S/o Kamlesh, age 27 years, for the last 1-1/2 years. He used to tell to marry with me. I got influenced by his talks. I voluntarily developed relationship of husband-wife with him. Now, he and his family members are refusing to marry with me. On 5th January, 2018 Sonu went to Jhansi and from there also he kept on taking [sic talking] with me on phone. He called me to Jhansi and then on 21.01.2018 without informing anybody in my home, I went to Jhansi on the address given by Sonu. His father met me there and told me that they are not intending to solemniz'e my marriage with Sonu and advised me to ran away from there after taking some money. Sonu's mother Shobha and sister Neha assaulted me. On 21.1.2018 I stayed at Jhansi station and then on the training [sic train] of 12 O' clock in the night I came back to Mathura. My sole grievance is that Sonu is refusing to marry with me. I have studied upto class 6th. I have nothing more to say. It is certified that the above statement has been given by the victim with her own voluntary wish and without any force or pressure. Recorded by Sd/- . 6.3.18 Heard and verified Sd/- _ Victim' ;