SONIKA DEVI Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) By means of present petition filed under Section 482 of Code of Criminal Procedure, a prayer has been made for quashing FIR No.88/18, dated 03.06.2018, under Sections 354, 354-A, 323, 506 read with Section 34 of Indian Penal Code, registered at Police Station, Dehra, District Kangra and also for quashing consequential proceedings in Criminal Case No.197/2018, titled State of H.P. vs. Gopal Singh and another, pending in the Court of learned Additional Chief Judicial Magistrate, Dehra, District Kangra, H.P.

(2.) The respondent-State has filed the status report, which has been perused.

(3.) (i). The facts as emerge from the record are that:- petitioner No.1 is legally wedded wife of petitioner No.2. Petitioner No.3 is father of petitioner No.2. On 03.06.2018, petitioner No.1/wife submitted a complaint to SHO Police Station, Dehra, District Kangra, levelling various allegations, inter alia, in respect of beatings allegedly given to her by her in-laws; regarding her sexual harassment by petitioner No.3/father-in-law; telephonic threats by her husband for doing away her life.