DEEPAK RATHORE Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This petition is filed seeking quashing of the FIR dtd. 10/4/2022, Annexure P/5 registered under Sec. 341, 327, 355, 323, 294, 506 and 34 of IPC on the complaint of Champa Bai Thakur against the present petitioner and others on the ground that petitioner's family is being harassed and FIR is lodged only to evince the complaint made by the petitioner.

(2.) Nobody is appearing for the petitioner but perusal of the petition and the grounds mentioned therein, it is evident that FIR is registered after investigation was carried out and prima facie commission of cognizable offence under the aforesaid Sec. was made out.

(3.) The law on the subject is crystal clear. The Hon'ble Supreme Court in the case of Neeharika Infrastructure Pvt. Ltd. Vs. State of Maharashtra and others,221 SCC OnLine 315 in para-80 has held as under :