- (1.) APPLICANT apprehends arrest in connection with C.R.No.98/2007 registered with Wai police station, Wai, Satara.
(2.) OFFENCES alleged are punishable under section 376 and 506 I.P.C. Prosecutrix has alleged that she was working at S.T.D. Booth which belongs to the family of present applicant. She was working there for 5 to 6 months and that is how she was acquainted with the applicant. It is her case that the applicant assured her that they would shortly marry each other and that is how she left the job and started residing at her residence. The applicant is alleged to have had sexual relations with prosecutrix from the year 2000 and it is her case that the same were under the assurances and having regard to the relationship between the parties. It appears that it was a love affair. Applicant states that on the own showing of the prosecutrix, relations were with consent and were going on for quite some years. Merely because the marriage did not go through that a false complaint has been filed belatedly.
(3.) MY attention is invited by Ms. Jhaveri to the annexures to this application and the statements of prosecutrix recorded on 15th February 2006 and 17th February 2006.;