RAVEENA MEENA Vs. STATE OF U. P.

JUDGEMENT

(1.) Heard Mr. Vinay Kumar, learned counsel for the applicant, Mr. Amit Singh Chauhan, learned A.G.A. for the State and perused the record.

(2.) This application U/S 528 BNSS has been filed by the applicant to quash the impugned order dtd. 15/1/2025 passed by Chief Judicial Magistrate, Firozabad in Misc. Case No. 3148 of 2024 (Smt. Raveena Meena Vs. Murarilal Meena and another), under Sec. 173 (4) of BNSS, 2023, Police Station Tundla, District Firozabad, pending in the court of Chief Judicial Magistrate, Firozabad, by which the application under Sec. 173(4) BNSS filed by the applicant has been treated as complaint case.

(3.) Brief facts of the case are that on 6/12/2024 at about 4 p.m., the applicant was going to the market for some work, when Murarilal Meena and Subah Singh Meena met her in the market, made obscene gestures to her and passed dirty comments towards her. The applicant came home, told the whole incident to her husband and other family members. When her husband went to complain to the accused persons, those people abused him and assaulted him. Murarilal caught hold of the applicant from behind and did obscene acts with her. Hearing their screams, some passersby came and saved them. The accused people threatened her that they will falsely implicate her husband in a false case and also threatened them to kill. Applicant's husband complained about the incident to the higher officials of his department but nothing has been done. On 7/12/2024, the applicant also went to the police station to complain about the incident but no action was taken.