GIRISH DHURVE Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Applicant has filed this petition under Sec. 482 CrPC making a prayer for quashing of FIR registered at Crime No. 762/2023 at Police Station Sihora District Jabalpur for offence punishable under Ss. 376, 376(2)(n) and 506 of the IPC.

(2.) Learned Senior for the applicant submitted that applicant is husband of respondent no.2 and they are in subsisting marriage. Allegation against the applicant will be covered under exception 2. It is further submitted that false report has been lodged to settle the scores of matrimonial dispute.

(3.) Issue notice to the respondent no.2 non payment of P.F within seven days.