ASWINI KUMAR DAS Vs. STATE OF ORISSA

JUDGEMENT

(1.) THIS Writ Petition has been filed under Articles 226 and 227 of the Constitution praying for quashing of the F.I.R. dated 23.07.2007 which has been registered as Mahila P.S. Case No. 129 of 2007 under Sections 376/420/379/506 IPC.

(2.) THE brief facts of the case, as narrated in the Writ Petition is that the Petitioner who was working as an instructor in 'Art of Living Courses' in Ravi Sankar Vidyamandir at Plot No. 2.103, IRC Village, Nayapalli, Bhubaneswar, persuaded informant (Opp. Party No. 2) to assist him in the programme after she had completed the same course.

(3.) THE same process was repeated on 2nd May, 2004 and this time Petitioner took naked photographs of the Opposite Party No. 2 with the help of digital Camera installed in the room. This time Petitioner threatened the informant to co -operate with him or else the photographs would be made public.