NEHA JAIN Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) The petitioners have filed this petition under Section 482 of the Cr.P.C. for quashment of FIR dated 30.08.2016 pertaining to Crime No.106/2016 registered under Sections 466, 468 and 120-B read with Section 34 of the Indian Penal Code and Sections 65, 66, 66-C and 66-D of the Information Technology (Amendment) Act, 2008 registered at police station " Cyber Cell, Bhopal against the petitioners.

(2.) It is not in dispute that Petitioner No. 1 is the wife and the petitioner No. 2 is the uncle-in- law of, respondent No. 2. There has been domestic dispute between the husband and wife. On 17.07.2015, the petitioner lodged an F.I.R against the respondent No. 2 and other family members for offence under Sections 498 A, 294 and 506 of I.P.C. A panchayat of Jain community was called for settling the disputes on 7th December, 2014. A civil suit has also been filed for dissolution of marriage under Section 13 of the Hindu Marriage Act, 1955 by the petitioner No. 1- wife against the respondent No. 2- husband.

(3.) The respondent No. 2 has lodged an F.I.R in connection with Crime No. 106/2016, before the Cyber Cell. In the Cyber Cell it is stated that some unknown person has hacked his income tax return online from his account illegally in violation of rights and privacy without authorization of the complainant for which offence under Sections 466, 468, 120 B read with Section 34 of I.P.C and Sections 65, 66, 66 C, 66 D of the Information and Technology Act have been registered by the police.