VICTIM-A Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) This criminal miscellaneous petition under Sec. 482 Cr.P.C. has been filed for quashing the FIR No.557/2020 registered at Police Station Udhog Nagar, District Kota for offence under Ss. 376-D, 323 and 506 of IPC.

(2.) Learned counsel for the petitioner submitted that the instant FIR was lodged by the petitioner against her husband under misconception of fact and now, she does not want to prosecute the matter further against him.

(3.) Relying on the judgments of the Hon'ble Apex Court of India in cases of Gian Singh versus State of Punjab and Anr. reported in JT 2012 (9) SC-426, Narinder Singh and Ors. versus State of Punjab and Anr. reported in 2014 Cr.L.R. (SC) 351 and Saju P.R. Vs. State of Kerala, 2018 SCC Online Ker 10821 and co-ordinate Bench judgments of this Court in cases of Mubin Khan Vs. State of Rajasthan in S.B. Criminal Appeal No.1302/2020 and Hardik Sharma Vs. State of Rajasthan in S.B. Criminal Miscellaneous Petition No.6271/2019, learned counsel for the petitioner prayed for quashing the FIR in question.