AI Structured Summary
Not yet generated for this judgment
Judgment
Petitioner has filed this petition under Section 482 Code of
Criminal Procedure, 1973 seeking quashing of the First
Information Report No. 683/2016 registered at Police Station Kekri
for offence under Section 354D of Indian Penal Code, 1860 and
Section 67 of Information Techonolodgy Act, 2008.
Learned counsel for the petitioner has submitted that
petitioner has been falsely involved in this case as he was asking
the respondent No.2 to perform marriage with him after their
engagement.
FIR in the present case was lodged by respondent No.2.
Statement of respondent No.2 was recorded under Section 164
Code of Criminal Procedure, 1973. It is the case of respondent
No.2 that she had performed court marriage at Ajmer with
Nishant. However, some dispute arose between them and they
started residing separately. Now presently she was residing alone
at Jaipur and was taking dance classes. Her parents were fond of
the petitioner. As a result, she got to know the petitioner. In
February/March, 2016 when she had gone to her house at Kekri,
she had left her mobile phone for charging. When she went to the
wash room, petitioner removed the memory card from the phone
and copied it and started messaging her that he liked her and
wanted to perform marriage with her. She refused to perform
marriage with the petitioner. Petitioner instigated her parents and
as a result, her parents got her engaged to the petitioner. When
later she refused to perform marriage with the petitioner, he
created her forged face book account and wrote that she was a
call girl and was used to developing sexual relations. Her phone
number was also displayed on the face book. As a result, she
started receiving calls from different persons inquiring about her
rate.
Learned State counsel has submitted that after investigation
of the case, it has been found that the petitioner has committed
the alleged offence.
Keeping in view the nature of alligations levelled against
petitioner, no ground for quashing of the FIR in qustion is made
out.
Dismissed.