ROSHNI Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) This criminal misc. petition under'Section 482'Cr.P.C. has been filed for quashing the FIR no.75/2021 dated 04.03.2021 registered at Police Station Kotkasim, district Alwar (police district Bhiwadi).

(2.) Learned counsel for the petitioner contended that the petitioner herself has been victim and instead of lodging an FIR for the incident dated 04.01.2021 wherein she was subjected to beating and harassment, she has falsely been implicated in this case. He submitted that the petitioner was arrested in the present FIR and had to remain in custody for a period of about two weeks before she was extended benefit of bail. Learned counsel submitted that since the FIR contains false allegation against her, the same be quashed.

(3.) Heard learned counsel for the petitioner and perused the record.