BRIJESH ANGIRA Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) This criminal misc. petition under Section 482 Cr.P.C. has been filed for quashing the FIR No.234/2018 dated 04.10.2018 registered at Police Station Uniyara District Tonk for the offence under Sections 66, 66(a)(b) 66(c) 66(e) of the Information Technology Act, 2000 (for brevity, "the Act of 2000") and Sections 499, 501, 354 (d), 509, 506 and 504 of IPC.

(2.) Drawing attention of this Court towards the FIR No.241/2017 dated 11.05.2017 registered by Nandlal Sharma, father-in-law of the petitioner, at Police Station Nayapura, District Kota City, learned counsel for the petitioner submitted that therein the police after investigation submitted charge-sheet against Pawan Jangir son of the respondent No.2/complainant and Mukut Bihari Alodiya for the offences under Sections 419, 500, 509 of IPC and Sections 66-C, 66-D and 67 of the Information Technology (Amendment) Act, 2008. He submitted that to counterblast the aforesaid FIR, he has falsely been implicated in the instant FIR. Learned counsel submitted that the petitioner is resident of United States of America for last about 11 years and to harass and victimize him, the instant FIR was lodged on private complaint. He, therefore, prayed for quashing the same.

(3.) Learned Public Prosecutor submitted the status report dated 07.02.2021 furnished by the Station House Officer, Uniyara, District Tonk which is taken on record. As per the status report, on completion of investigation, allegations against the present petitioner have been found to be established and charge-sheet has been proposed.