AIROnline 2024 SC 764

Supreme Court Of India

(From : Delhi)*

Hon'ble Judge(s): B. V. Nagarathna, Nongmeikapam Kotiswarsingh , JJ

Criminal P.C. (2 of 1974) , S.482— Quashing of FIR - Prima facie case - Offences of rape and criminal intimidation - Allegation that accused came in contact with informant, became friends with her, found her address and had a forceful sexual relationship with her - Accused also used to threaten informant - Informant and accused were in a consensual relationship for several years - Both parties had a cordial relationship and there was no evidence of any threat or coercion or of promise of marriage - Informant continued to meet accused even after alleged incidents, indicating her consent - FIR and subsequent proceedings were abuse of process of law - FIR was liable to be quashed. CRL.M.C 6066 of 2019 dt. 16.10.2023 (Del)-ReversedAIR 1992 SC 604-FollowedAIROnline 2024 SC 145-Followed (Para 17 18 19 20 21 23) .....