SISTER BHAGYA Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) By the instant petition filed under Sec. 482 of Cr.P.C., 1973, petitioner is seeking quashment of F.I.R. No.36/2021, registered at Police Station Kahjurao, District Chhatarpur under Sec. 3 and 5 of the Madhya Pradesh Freedom of Religion Act, 2021 (hereinafter referred to as "the Act, 2021).

(2.) With the consent of parties, arguments heard for the purpose of final disposal.

(3.) Short facts of the case are that, upon the report lodged by respondent No.2 - Smt. Ruby Singh, Police Khajurao, District Chhatarpur registered an offence vide Crime No.36/2021 against the present petitioner under Sec. 3 and 5 of the Madhya Pradesh Freedom of Religion Act, 2021. It is alleged against the present petitioner that she pressurized the complainant to change her religion from Hindu to Christian as the complainant was working as a teacher at Sacred Heart Convent High School, Khajurao and the petitioner was Principal of the School.