ANCHAL CHAUHAN Vs. STATE OF H.P.

JUDGEMENT

(1.) The petitioner has filed the present petition, under Sec. 482 of the Code of Criminal Procedure (hereinafter referred to as the Cr. P.C..) for quashing of FIR No. 23, dtd. 7/6/2023, (hereinafter referred to as the FIR in question), registered under Sec. 498- A of the Indian Penal Code (hereinafter referred to as the IPC), with Women Police Station, Una, District Una, H.P., as well as, the proceedings resultant thereto, pending before the Court of learned Chief Judicial Magistrate, Una, H.P. (hereinafter referred to as the trial Court).

(2.) Relief of quashing has been sought on the ground that respondent No. 4 had lodged FIR in question on false and fabricated facts.

(3.) Elaborating her stand, the petitioner has pleaded that marriage of respondent No. 4 was solemnized with the brother of petitioner, namely Akhil Chauhan, on 22/9/2018 with the consent of family of respondent No. 4. After marriage, relationship between brother of the petitioner and respondent No. 4 remained cordial, till 2020. In the month of April, 2019, respondent No. 4 had, on her own, chosen to get employment and as such, joined NET SMARTZ INFOTECH, Chandigarh, as Data Entry Operator. Thereafter, she has started living with her mother in Sector 45-D, Chandigarh with the consent of family members of the petitioner.