PUSHPENDRA SINGH BHATI,J. - (1.) This criminal misc. petition under Section 482 Cr.P.C., 1973 has been preferred claiming the following relief: "It is, therefore, most humbly and respectfully prayed on behalf of the petitioner that present misc. petition may kindly be allowed, FIR No.23/2018 dated 12.05.2018 lodged at Police Station, Ramdevra, District Jaisalmer, registered against the petitioner for offence under Sections 376, 313, 384 IPC and Sections 3(1)(b), 3(2)(v) of the Scheduled Caste and Scheduled Tribe (Prevention of Atrocities) Act, 1989 may kindly be quashed and set aside. Any other appropriate order or direction which may be deemed just and proper in the facts and circumstances of the case may be passed in favour of the petitioner."
(2.) Brief facts of this case necessary for disposal of the present writ petition are that the complainant/respondent No.2 filed a complaint against the petitioner before the SHO, Police Station, Balotra, District Barmer regarding making false promise to marry and establishing sexual relationship on the pretext of such false promise of marriage.
(3.) The complainant had alleged in the complaint that four years ago, while the complainant was coming from her exams at Marwar Engineering College, she received a message from the petitioner on her mobile phone. The petitioner had enquired about her exams and further gave a missed call to the complainant, upon which the complainant called back to enquire from the petitioner as to who he was. The complainant further alleged in the complaint that the petitioner asked her if she was married or not, and upon being told that she was unmarried, the petitioner proposed her for marriage.;