This case involves allegations against Dr Dhruvaram Murlidhar Sonar a medical officer by a widow who after a consensual relationship predicated on promises of marriage claims he committed rape by ... marrying another raising questions regarding the legal implications of false marriage promises under Section IPC and the viability of quashing the criminal proceedings initiated against him under multiple sections of the IPC and SC ST Act ultimately leading to an appeal to the Supreme Court after the Bombay High Court dismissed his petition seeking such relief