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Judgment
Vishal Dhagat, J
Applicant has filed this petition under section 482 CrPC making a prayer for quashing of FIR registered at Crime No. 762/2023 at Police Station Sihora District Jabalpur for offence punishable under Sections 376, 376(2)(n) and 506 of the IPC.
Learned Senior for the applicant submitted that applicant is husband of respondent no.2 and they are in subsisting marriage. Allegation against the applicant will be covered under exception 2. It is further submitted that false report has been lodged to settle the scores of matrimonial dispute.
Issue notice to the respondent no.2 non payment of P.F within seven days.
Notice be made returnable within four weeks.
Learned Senior Counsel for the applicant has filed I.A.No. 26510/2023 for staying further investigation in the case.
Considering the facts and circumstances of the case instead of staying investigation in the case, respondent-Police Station Sihora District Jabalpur is directed not to take any coercive action of arrest against the applicant till the next date of hearing.
List the matter after four weeks.
C.C as per rules.