TEMJENSUBA LONGKUMER Vs. STATE OF NAGALAND

JUDGEMENT

(1.) Heard Mr. Sentiyanger, learned counsel for the peti- tioner. Also heard Mr. Kevi Angami, learned P.p. Nagaland and Mr. Supongwati, learned counsel for respondent No.2.

(2.) The petitioner has filed this application under Sec. 482 Cr.PC with prayer for quashing the FIR dtd. 23/3/2022 as well as Chargesheet No.02/2022 dtd. 7/9/2022 in GR 28/2022 in connection with Mokokchung Women PS Case No.001/2022 u/s 354/376/506 IPC read with 66 E IT Act.

(3.) In the FIRit is stated that the petitioner asked the respondent No.2 to meet her at Mokokchung. The respondent No.2/informant in good faith agreed to meet him as she got acquainted with the petitioner through facebook. Thereafter, the petitioner, at gun point took the informant to his store and had committed sexual assault on the informant. The petitioner then clicked obscene photographs and threatened to upload the picture in the social media platform. The respondent No.2/informant could not muster enough courage to inform her family as well as law enforcing agency about the incident. Finally, she lodged the FIR. It is submitted by the learned counsel for the petitioner that the informant did not draft the FIR but only affixed her signature on the FIR.