NARINDER KUMAR Vs. STATE OF J&K

JUDGEMENT

(1.) In this petition under section 561-A Cr.P.C. petitioner seeks quashing of FIR No. 78/2017 dated 08.09.2017 under sections 354 and 341 RPC registered against him at Police Station, Jhajjar Kotli. In the report lodged on 08.09.2017, informant, a girl aged 15 years, has alleged that the petitioner(accused) is in the habit of teasing and harassing her with the intention of compelling her to establish illicit relation with him. He has been teasing her to the extent that she had decided to commit suicide by consuming poison. He threatens her of dire consequences in case she will divulge the matter to her parents. In her statement recorded by the police under section 161 Cr.P.C., 1973 the informant, besides reiterating what she had alleged in the report, has also referred to an incident having taken place on 06.09.2017 when, she alleges to have been waylaid by the petitioner when she was on her way to her school. She has stated that the petitioner outraged her modesty by touching her breasts and pulling her hair.