ABDUL MUQTADIR Vs. STATE

JUDGEMENT

(1.) Petition under Sec. 482 of the Code of Criminal Procedure, 1973 ('Cr.P.C.') has been preferred on behalf of the petitioner for quashing of FIR No. 0205/2020, under Ss. 500/509 IPC, registered at P.S.: Amar Colony. Ss. 66E/67 of IT Act were subsequently invoked.

(2.) In brief, as per the case of the petitioner, present FIR was registered on the complaint of respondent No.2 wherein, she alleged that some unknown person created fictitious account on instagram in her name which came to her notice on 25/5/2020. Further, someone had stolen her photographs and published them by describing in the words 'S... L...'. Present FIR was accordingly registered.

(3.) Learned counsel for the petitioner submits that the petitioner is working in a semi government organization and the concerned electronic device appears to have been hacked or misused without his permission and he is unaware of creation of the aforesaid alleged account. It is further pointed out that the petitioner is aged about 24 years with clean past antecedents and continuation of present proceedings shall be a blot on his career.