ANANT VIJAY SONI Vs. POONAM NAGLE

JUDGEMENT

(1.) This petition under Section 482 of the Cr.P.C. invoking inherent powers of the High Court has been filed for quashing of the complaint under Section 200 of the Cr.P.C. filed by respondent Poonam Nagle against the petitioner Anant Vijay Soni for the offence punishable under Sections 294 , 323 and 506 of the IPC.

(2.) The facts giving rise to this petition may briefly be stated thus: On 14.10.2015, respondent Poonam filed a complaint under Section 200 of the Cr.P.C. against the petitioner Anant Vijay Soni alleging that the respondent Poonam had married one Rajesh Bele in the year, 2007; however, as their relationship soured, they divorced by mutual consent. In the month of December, 2008, petitioner came in contact with respondent. She got him employed as Advisor in the Birla Sunlife Insurance Company in which she was also working. Intimacy developed between the petitioner and the respondent and in the year, 2010 the petitioner put vermilion in the hair of the respondent. Thereafter, he started physically exploiting the respondent. The respondent lodged the first information report in P.S.-Mahila Thana, Bhopal against the petitioner, which was registered as offence no.33/2015 under Section 376 of the IPC and Sections 3 (1) (12) of the SC/ST (Prevention of Atrocities) Act, 1989.

(3.) It was also averred in the complaint that since 29.04.2015, petitioner Anant Vijay has been abusing and sending threatning messages to the victim on what's app. On 05.05.2015, respondent Poonam had gone to the Court premises at Bhopal in connection with the first information lodged by her. At that place, petitioner insulted her by making utterances referring to her caste. He beat the respondent and threatened that if she did not take the first information report back, he would kill her. The respondent complainant reported the matter to the Higher Authorities of police on 08.05.2015; however, no action was taken against the petitioner. The act of the petitioner is an offence under Sections 294 , 323 and 506 of the IPC.