DHEERAJ TIWARI Vs. THE STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This application under Section 482 of has been filed against the order dated 27-2-2017 passed by J.M.F.C., Gwalior by which the charge under Section 354(A) of I.P.C. has been framed as well as for quashing the criminal proceedings in Criminal Case No.7125/2016.

(2.) The necessary facts for the disposal of the present application in short are that the respondent no.2 lodged a F.I.R. on 18-2-2015 to the effect that she was coming back to her house from the College. As some insect went inside her eyes, therefore, she stopped. All of a sudden, one boy on black Pulsar motorcycle came there and touched her breast and went away on his motorcycle. The registration number of the vehicle was not written and she would identify the said boy.

(3.) Thereafter, the matter remained pending. Another incident of similar in nature took place on 25-9-2016 with another girl "X" who lodged the F.I.R. and also disclosed the registration number of the motor cycle. On the basis of the registration number, the police arrested the applicant in crime no.329/2016.