XXX Vs. STATE OF KERALA

JUDGEMENT

(1.) This Crl.M.C. has been filed to quash Annexure A1 FIR in Crime No.711/2022 of Ernakulam Central Police Station.

(2.) The petitioner is the accused. The 2nd respondent is the de facto complainant/victim. The offences alleged against the petitioner are punishable under Sec. 376(2)(n) and 313 of IPC.

(3.) The petitioner as well as the 2nd respondent are lawyers by profession. The prosecution case in short is that the petitioner by giving a false promise of marriage to the 2nd respondent had sexual intercourse with her at several places at Ernakulam and Wagamon. It is further alleged that the petitioner later on withdrew from his promise to marry the 2nd respondent and also made preparation to marry another girl and on coming to know of the same, the 2nd respondent attempted to commit suicide. It is also alleged that during the course of investigation it was revealed that the 2nd respondent was forced to undergo two miscarriages at the instigation of the petitioner.