VIRAK SALIM Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) The present petition is filed under Sec. 482 of Cr.P.C. for quashment of FIR registered at crime No. 460/2023 at P.S. Madhav Nagar, Ujjain for the offence punishable under Sec. 354 and 506 of IPC.

(2.) Facts of the case are that on 3/9/2023 prosecutrix submitted a typed complaint alleging that on 3/9/2023 at 7.30 p.m. she went to see the book in front of shop number 14 in the book fair located at Dussehra maidan and she asked the shopkeeper to show her some new books. When the shopkeeper asked her name, then she told him her name. The shopkeeper told her his name was Virakh Salim, father Salim Ahmed, resident of Gurdaspur Punjab and told her that he will give her a very good book and wanted to be her friend, on which she told Virakh Salim that why she would make him friend. On this Salim caught her hand with bad intention, on which she hit Salim and she screamed, on which Rita Kapoor and Latarani Chauhan came there. It is also alleged in the FIR that she was threatened by the applicant not to disclose the aforesaid act of the applicant.

(3.) Counsel for the applicant submits that in the statement of the prosecutrix recorded under Sec. 164 Cr.P.C. she has narrated the different story that the applicant has uttered certain words regarding religion and has shown her religious books. The aforesaid story was not narrated in the FIR.