SURESH PAL Vs. STATE OF UTTAR PRADESH

JUDGEMENT

(1.) These are two connected applications under Section 482, Cr.P.C. The prayer in both these applications is that the Deputy Inspector General of Police, Meerut be directed to send the report of investigation conducted by Circle Officer, Bhawan District Muzaffarnagar and a further direction be issued to the Police of Mahila Police Station Meerut not to proceed against the petitioners and that the FIR lodged against the applicants in case crime No. 104/1995 under Sections 147/323/307/376/504/506, I.P.C. P.S. Mahila Thana Meerut be quashed.

(2.) Counter-affidavit and the rejoinder affidavit have been exchanged. Heard learned counsel for the applications, as well as, learned A.G.A. Also heard learned counsel for opposite party No. 2, namely, Smt. Sitari.

(3.) Smt. Sitari-opposite party No. 2 approached the Deputy Inspector General of Police, Meerut with the prayer that since local police of Police Station Charthawal, district Muzaffarnagar has failed to register the F.I.R. lodged by her, the case be registered. It was alleged that the accused persons (Applicants) indulged in indiscriminate assault and subjected her to gang rape. On the orders of the Deputy Inspector General of Police, Meerut Range, a case crime No. 104/95 was registered and the responsibility to investigate the case was shouldered by Mahila Thana, Meerut.