SOMESH KUMAR MISHRA Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard Mrs. Susmita Lal, learned counsel for the petitioner and Mr. Kamakhya Srivastava, learned APP for the State.

(2.) The present quashing application has been filed for quashing of the First Information Report (For short 'FIR), which has given rise of Bhagalpur (Mahila) P.S.Case No.06 of 2020, under Ss. 323, 341, 420, 376, 506 of the Indian Penal Code and Sec. 67(A) of the Information Technology Act.

(3.) The informant's case, as unfolded by the First Information Report, based on an E.Mail by the informant to the Bihar Police Academy, Rajgir on 3/12/2019. According to statement/fardbeyan of the informant is that the informant is cousin sister of the accused and he sexually exploited her from the year 2009 to 2012 and again in the year 2018 he started to harass the informant by making calls in her office and messaging her and threatening her and then she complained about it in Bihar Police Academy through email where the accused petitioner was getting his training.