KHUSHNUMA NOOR Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Petitioner's contention is that petitioner is a victim of violation of her physical, mental and emotional privacy in the hands of the respondent No.5 against whom she lodged an FIR registering Case Crime No.445/2021 under Sec. 376(2)(n), 354(c) and 506 of IPC at Police Station Kohephiza, Bhopal.

(2.) It is submitted that three anticipatory bail applications and an application under Sec. 482 for quashing of FIR have been rejected by the concerned Courts but yet respondent No.5 is not arrested by the Police Authority.

(3.) Let status report be called for by Shri Manas Mani Verma as to why Police has not arrested the respondent No.5 till date and whether there exists an order of anticipatory bail in favour of respondent No.5 or not.