JYOTI Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) The present C482 application has been filed by the applicant for quashing the order dtd. 18/1/2021, passed by learned Additional Chief Judicial Magistrate, Jaspur, Udham Singh Nagar, whereby application under Sec. 156(3) of Cr.P.C. moved by the applicant was dismissed as well as the judgment and order dtd. 3/1/2022 passed by learned Sessions Judge, Udham Singh Nagar, in Criminal Revision No.29 of 2021, whereby revision against the order dtd. 18/1/2021 has been dismissed and further to direct the concerned police to lodge an F.I.R. against private respondents.

(2.) Facts of the case in brief are that applicant worked as a Clerk in Housing and Construction Co-operation Union, Kashipur, private respondents were high rank officers in the said organization who on several occasions allegedly made physical relations with the applicant by threatening and coercing her. When after tolerating the said abuse for almost 8-9 months, she eventually tried to file a complaint on which she was removed from job by the private respondents.

(3.) Learned counsel for the applicant submits that in spite of clear law laid by the Hon'ble Supreme Court to lodge an F.I.R. in facts showing commission of cognizable offence the courts below committed grave irregularity in dismissing the application under Sec. 156(3) of Cr.P.C.