KULDEEP SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Leave granted.

(2.) The instant appeal has been preferred against the order dtd. 22/8/2023 passed by the High Court of Punjab and Haryana in CRM-M-No. 41161 of 2023 wherein the accused-appellant's petition under Sec. 482 of the Criminal Procedure Code, 1973 [Cr.P.C.] seeking quashing of the FIR No. 148 dtd. 14/6/2022 under Sec. 366, 376 and 506 of Indian Penal Code, 1860 [IPC] was dismissed.

(3.) Brief facts of the matter are that Respondent No. 2 is the complainant and cousin of Respondent No. 3/victim and FIR No. 148 of 2022 was lodged by him stating that the victim who was working at National Insurance Company and was dropped at her office by the complainant on the morning of 13/6/2022. It was stated in the FIR that she had left her office at around 1.30 p.m. that afternoon and when she did not return, the complainant feared that she has been abducted by the appellant herein who was alleged to be harassing her for the past few days. Thus, the said FIR was lodged under Sec. 366 of IPC against the appellant.