RAJASHREE KOKATE MARDE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) The Petitioner has approached this Court by filing a letter dated 31 January, 2013, which is registered as Criminal Writ Petition No. 518 of 2013. The Petitioner has by this letter contended that she had filed Criminal Writ Petition No. 1362 of 2012 which she had sought a relief from this Court to pass an order that the Petitioner be married with Prashant Marde, who is Working in the Police Department.

(2.) In the present Petition, she has stated in the letter that she was harassed by persons who had created a false E-mail account in her name and had exposed her to social obloquy. She has requested the Court to consider her grievance in Writ Petition No. 1362 of 2012 which is disposed of by this Court by an order dated 22 January, 2013. It is alleged in this Petition that the Sessions Court has committed a grave error in allowing Criminal Revision Application No. 679 of 2009 and thereby discharging the accused persons of the offences punishable under Sections 420, 467, 492, 509 of the Indian Penal Code and under Section 67A of the Information Technology Act 2000. In the said proceeding, the Petitioner herein had alleged that the accused persons, who were applicants in Criminal Revision Application No. 679 of 2009, had created a false E-mail account in her name and had solicited sexual favours. Initially, the accused were discharged by the Trial Magistrate and the said order was confirmed by the Revisional Court. The Revisional Court had observed in paragraph 8 of the impugned judgment that the complainant's daughter on 12 August 2008, had filed an application to the effect that she has no objection to discharge the present respondent-accused as it was Mohan Thamankar and Ravi Chavan, who are the persons instrumental in creating her profile.

(3.) The Petitioner herein has further prayed that this Court shall arrange her marriage with one Prashant Marde. According to the petitioner, Prashant Marde had orally assured her and promised her that he would take the entire responsibility of her and her family and, therefore, she is seeking a relief from this Court that they be given the status of husband and wife in accordance with law. According to her, she has been blessed by her relatives and that the Police Department has supported her and, therefore, she should be given the status of wife of Prashant Marde according to law.