Radhakrishan Meena S/O Shri ... vs State Of Rajasthan
2021 Latest Caselaw 6412 Raj/2

                      (1 of 2)                                  [CRLMP-4952/2020]


         HIGH COURT OF JUDICATURE FOR RAJASTHAN
                     BENCH AT JAIPUR

         S.B. Criminal Miscellaneous (Petition) No.4952/2020

Radhakrishan Meena S/o Shri Heeralal Meena
                                                                  ----Petitioner
                                   Versus
State Of Rajasthan & Another
                                                                ----Respondent

Connected With S.B. Criminal Miscellaneous (Petition) No.5612/2020 Dineshchand Meena S/o Shri Ramdhan Meena & others

----Petitioner Versus State Of Rajasthan & Another

----Respondent

For Petitioner(s) : Mr. Mohit Balwada For Respondent(s) : Mr. Anshuman Saxena for complainant Mr. Ramesh Choudhary, PP

HON'BLE MR. JUSTICE SANJEEV PRAKASH SHARMA

Order

11/11/2021

Learned counsel for the complainant relied on the judgment

passed by the Supreme Court in the case of Pramod Suryabhan

Pawar Versus State of Maharashtra & Another: 2019 (9)

SCC 608 to submit that consent though given by the lady was not

a willful consent as the accused petitioner had promised to marry

her resulting the lady giving consent on the basis of the said false

promise.

The matter requires to be examined.

Learned Public Prosecutor is directed to procure the case

diary.

(2 of 2) [CRLMP-4952/2020]

List these cases for final hearing on 04.01.2022. Till then

interim order, if any, shall continue.

(SANJEEV PRAKASH SHARMA),J

Karan/15-16

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