- (1.) Delay condoned. This petition has been preferred against order rejecting prayer for quashing criminal proceedings against the petitioner.
(2.) The criminal case registered by respondent No.2 is to the effect that the petitioner and daughter of respondent No.2 lived together for six years. The petitioner had promised to marry her but backed down. Thus, she was induced for the intercourse during the cohabitation on that consideration and not by free consent. The petitioner committed offence under Section 376 of Indian Penal Code, 1860. The trial Court having taken cognizance, the petitioner approached the High Court for quashing. The High Court rejected the prayer for quashing.
(3.) In connected matter, SLP(c) No.3348/2018, notice has been issued and stay granted. Accordingly, let this petition be heard along with the said matter. We also grant interim orders in same terms.;