PARDEEP SINGH Vs. STATE OF H P

JUDGEMENT

(1.) Present petition is filed under Section 482 Code of Criminal Procedure 1973 for quashing of FIR No. 132/2014 dated 31.05.2014 registered under Sections 376 and 506 IPC in Police Station Sadar District Hamirpur (H.P.).

(2.) Prosecutrix filed criminal complaint against the accused alleging that prosecutrix is residing with her mother who is widow. It is alleged that prosecutrix is the mother of four children. It is further alleged that accused developed illicit relations with prosecutrix since five years and took amount to the tune of Rs.80,000/- (Eighty thousand) from prosecutrix and also took other articles valuing Rs.75,000/- (Seventy five thousand) from prosecutrix and also took mobile phone of prosecutrix valuing Rs.10,000/- (Ten thousand). It is further alleged that when prosecutrix demanded above stated amount and articles then accused tried to inflict injuries upon prosecutrix. It is further alleged that accused also kept prosecutrix for seven days at Kullu, Manali and Manikaran. FIR No.132/2014 was registered against accused under Sections 376 and 506 IPC and investigation was conducted. Thereafter charge sheet report filed before learned Chief Judicial Magistrate Hamirpur (H.P.). Learned Chief Judicial Magistrate Hamirpur H.P. on dated 30.03.2015 committed the case to learned Sessions Judge Hamirpur and directed the accused to appear before learned Sessions Judge Hamirpur on 01.05.2015.

(3.) Court heard learned Advocate appearing on behalf of petitioner and learned Additional Advocate General appearing on behalf of non-petitioners and Court also perused the entire record carefully.