Rajasthan High Court - Jaipur
Sunita Choudhary vs State Of Raj And Anr on 6 July, 2018
HIGH COURT OF JUDICATURE FOR RAJASTHAN
BENCH AT JAIPUR
S.B. Criminal Miscellaneous (Petition) No. 3394/2018
Sunita Choudhary W/o Shri Kanaram Choudhary B/c Choudhary ,
R/o 6-A, Ambedkar Circle, Near Rani Sati Road, Indra Colony,
Sikar, Raj.
----Petitioner
Versus
1. State Of Rajasthan Through Pp.
2. Pankaj Agrawal S/o Shri Sohan Lal Agrawal B/c Mahajan ,
R/o Ward No.28, Tilak Nagar, Police Station Kotwali, Sikar,
Raj.
----Respondents
For Petitioner(s) : Mr. Chain Singh Rathore For Respondent(s) : Mr. RDS Naruka PP Mr. Prakash Thakuriya PP HON'BLE MR. JUSTICE KANWALJIT SINGH AHLUWALIA Order 06/07/2018 The present petition has been filed under Section 482 Cr.P.C. seeking quashing of FIR No. 125/2018 registered at Police Station Udyog Nagar, Sikar for the offences under Sections 342 and 384 IPC.
It has been specifically stated by the complainant that he was made victim of honey trap and accused alongwith her accomplice made an attempt to involve him in a case to outrage the modesty. It is further alleged that the petitioner also extorted money from the complainant.
The learned counsel for the petitioner has submitted that the allegations levelled in the FIR are improbable as no woman will do so.
(2 of 2) [CRLMP-3394/2018] Improbability of the allegation itself is no ground to quash the FIR. The investigation is in progress and at this stage, prayer for quashing of FIR cannot be entertained. Hence, the present petition being devoid of merit is dismissed.
(KANWALJIT SINGH AHLUWALIA),J Mak/-
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