SANGEETA NAMDEO Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Petitioner has filed this petition for quashment of FIR dated 07.01.2016 (Annexure-A/4). On the basis of aforesaid FIR, an offence punishable under Sections 353, 332/34 of Indian Penal Code has been registered vide Crime No.13/2016 against three persons i.e. the petitioner-Sangeeta Namdeo, Mr. Rajendra Kumar and Mr. Deepak Soni at Police Station Pipariya, District Hoshangabad. It is further alleged that subsequently offence punishable under Section 420/34 of Indian Penal Code has also been added.

(2.) The petitioner pleaded that she is Ph.D. holder. She was invited in a function organized by Sahu Samaj at Pipariya for the purpose of inaugural of a Memoyer named as Sahu Samaj Vaivahik Smarika, 2016. The chief guests of the function were Mr. Uday Pratap Singh, Member of Parliament, the petitioner-Dr. Sangeeta Namdeo and her husband-Dr. R.K. Namdeo; and special guests were various M.L.As. of District, President of B.J.P, President Nagar Palika, Pipariya, City President B.J.P., State President of Mahila Sahu Rathore Samaj and National President of Sahu Rathore Samaj.

(3.) The petitioner also pleaded that she is the District Chief (Woman) of Narsinghpur District of a N.G.O. named as Human Rights Association of India, New Delhi, which is a registered organization. She is also President of Women Wing of N.G.O. International Human Rights Council. It is also a registered body, which operates in the filed of violation of human rights. The petitioner is also Regional Head of Namdeo Samaj, which is a social organization.