INDU BORA Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) The present petition under Sec. 482 of the Code of Criminal Procedure, 1973 is preferred by the petitioner seeking quashment of the FIR registered at Crime No.508/2022 at the Police Station Gole Ka Mandir District Gwalior for offence under Ss. 354-A, 509, 120-B of IPC.

(2.) Precisely stated facts of the case are that petitioner was working as Head of the Department (HOD) of Yogic Sciences whereas complainant was working as Yoga Instructor at the relevant point of time. It appears that dispute started when the present petitioner issued show cause notice dtd. 9/8/2018 regarding complainant's absence on 9/8/2018 itself and respondent No.2 replied the said show cause notice on 11/8/2018. Thereafter different correspondences also took place between the parties.

(3.) It appears that respondent No.2 was mainly aggrieved by the action/intention/overtures of the then Vice Chancellor, therefore, she raised certain allegations against the then Vice Chancellor and against the petitioner by way of filing police complaint. When no action was taken by the police authorities, then she filed an application under Sec. 156(3) of Cr.P.C. before the JMFC, Gwalior for allegations mainly in respect of Sec. 354A of IPC.