JUDGEMENT
K.N.PHANEENDRA,J. -
(1.)Heard the learned Counsel for the petitioner and the respondents. Perused the records. With consent of both the Counsels, this petition is taken up for disposal at the stage of admission itself.
(2.)The petitioner has approached this Court seeking quashing of a criminal case in C.C. No. 335 of 2015 on the file of the Principal Civil Judge and Judicial Magistrate First Class, Chikkodi, Belgaum District, for the offences under Sections 143,147,148, 323, 324 and 506 read with Section 149 of Indian Penal Code, 1860.
(3.)The brief factual matrix that emanate from the records are that, a lady, by name Lalitha Manohar, lodged a complaint against the petitioner herein stating that the accused-petitioner has developed friendship with her from 17-11-2013 and they started loving each other. On persuasion of the petitioner, the complainant had also permitted him to have sexual relationship with her. This particular aspect continued for a long. It appears that, in spite of petitioner marrying some other lady in 2004, the relationship had been continued. It is also stated in the complaint that, on coming to know the relationship of the petitioner and the complainant, in the year 2009, the petitioner's wife has filed a case against the petitioner and a lady (the complainant), consequently, he was removed from the job. At that time, the complainant had, in fact, financially assisted and helped the petitioner on the ground that he had assured to marry her since 2003 itself. Therefore, she lodged a complaint alleging that the petitioner committed cheating and he violated the promise given to her. On the basis of the said complaint, police have registered a case in Crime No. 183 of 2014 for the offences under Sections 417 and 420 of the Indian Penal Code. After thorough investigation, the police have submitted a charge-sheet for the offences under Sections 417 and 420 of IPC.
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