ANUPAMA Vs. STATE OF HIMACHAL PRADESH AND OTHERS

JUDGEMENT

(1.) This petition, under section 482 of the Code of Criminal Procedure, seeks quashing of FIR No. 77 of 2015 dated 27.2.2015 registered at Police Station, Sarkaghat, District Mandi, under Section 324 of the Indian Penal Code.

(2.) It is averred that the petitioner in the year 2014, while serving as Lecturer Sanskrit in Government Senior Secondary School, Tihra, was living in a rented accommodation nearby the school. The private respondent on 14.8.2014 at about 9.30 P.M. entered the premises and misbehaved with the petitioner which compelled her to lodge FIR No. 281 against the petitioner on 15.8.2014 under Sections 452, 354 and 504 of the Indian Penal Code. A charge sheet was filed on the basis of the FIR and the matter is now pending in the Court of learned Additional Chief Judicial Magistrate, Sarkaghat.

(3.) It is further alleged that on 18.2.2015, the respondent again repeated the offence constraining the petitioner to report the matter to the Police on the basis of which FIR No. 58/2015 came to be registered on 19.2.2015 under sections 452, 342, 354, 323 and 506 of the Indian Penal Code. Even in this case, the charges have been framed and now the matter is pending in the aforesaid court.