- (1.)This Criminal Miscellaneous Case has been filed under Sec. 482 of the Code of Criminal Procedure, 1973, to quash all further proceedings in S.C. No.921/2019 on the files of the Assistant Sessions Court, Ottappalam, arose out of Crime No.69 of 2019 of Koppam Police Station, Palakkad. The petitioner herein is the accused in the above case.
(2.)Heard the learned counsel for the petitioner and the learned Public Prosecutor, in detail. Also heard the learned counsel appearing for the defacto complainant/2nd respondent. Perused the records and relevant materials available.
(3.)In a nutshell, the prosecution allegation is that, the petitioner herein, who made acquaintance with the defacto complainant, with promise of marriage, subjected the defacto complainant to rape in between the period from 30/5/2014 to 20/4/2019, on the promise of marriage. On this premise, the prosecution alleges commission of offence punishable under Sec. 376 of IPC.