MANISHA CHHIKARA Vs. SHIKHA THAKRAN

JUDGEMENT

(1.) The petitioner has approached this Court seeking setting aside of order dated 23.5.2019 (Annexure P-3) whereby the learned Additional Sessions Judge, Gurugram while accepting revision petition filed by respondent Shikha Thakran has set aside order dated 18.2.2019 passed by learned JMIC, Gurugram and has directed the JMIC, Gurugram to consider afresh the application filed by the respondent under Section 156(3) Cr.P.C.

(2.) A few facts, necessary to notice for disposal of this revision petition, are that respondent Shikha Thakran filed an application under provisions of Section 156(3) Cr.P.C. in the Court of JMIC, Gurugram alleging therein that she was married to Abhishek Thakran on 12.11.2017 and ever since their marriage, they had been residing together. It is alleged that in 2017, the respondent's husband received a 'friend request' from an unknown facebook ID and e-mail ID and through which various messages were sent wherein the sender claimed to have seen the complainant with Amit Yadav and while also alleging that the complainant was of loose character. The respondent's husband immediately moved a complaint to the Commissioner of Police, Gurugram which was referred to Cyber Crime Cell and wherein Manisha Chhikara (petitioner) was found guilty and who also admitted that she had impersonated as Reema and who also admitted that by impersonating as Reema, she created a Facebook profile using photo of another woman and had levelled false allegations against character of the respondent in order to settle scores. The respondent-complainant, in her application under Section 156(3) Cr.P.C. further alleged that although during the course of inquiry, the petitioner Manisha Chhikara was found to be using Facebook ID of Reema RS through different mobile numbers 8178225016 and 8920184490, which were found to be in possession of petitioner but the police, however, did not register the FIR. The applicant/respondent, thus, prayed for lodging of FIR by way of filing application under Section 156(3) Cr.P.C. The learned JMIC, Gurugram called for the report from the police and ultimately dismissed the application vide order dated 18.2.2019, while recording the following observations :-

(3.) Aggrieved with the aforesaid order dated 18.2.2019, the respondent- complainant preferred revision petition in the Court of Sessions at Gurugram, which was accepted vide judgment dated 23.5.2019 and while setting aside the impugned order the learned Magistrate was directed to decide the application under Section 156(3) Cr.P.C. afresh.