- (1.) This application under Sections 397/402 read with Section 482 of the Code of Criminal Procedure Code, 1973 has been filed for quashing of a proceeding in G.R. Case No. 243/2008 arising out of Mayureswar P.S. Case No. 44 dated 01.05.2008 under Sections 376/306/493 of the Indian Penal Code.
(2.) The contention of the petitioner is that the allegations in the impugned charge-sheet does not disclose the essential ingredients of the alleged offences.
(3.) The factual matrix resulting in the initiation of the criminal proceeding which is as follows : That on 01.05.2008 the de facto complainant Nirmal Sarkar, the father of the victim girl, Seuli Sarkar, lodged a written complaint with the Inspector-in-Charge, Mayureswar P.S. alleging that for the last one and half years the petitioner on the false promise of marrying the victim girl had deceitfully procured her consent to cohabit with her at various places on repeated occasions.;