SANDEEP KUMAR BERAR Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The brief facts of the case are as under:-

(2.) It has been submitted in the writ petition that the petitioner was married on 27/10/2007 to one of his batchmates and the marriage was a love marriage. On 8/4/2008, an F.I.R. was registered by the wife of the petitioner against him for the offences under Ss. 498-A and 406 of the Indian Penal Code. After the investigation, a charge-sheet was filed against the petitioner and even charges were framed on 16/7/2012. It has been stated that the wife of the petitioner had, just to harass him, lodged the said F.I.R and also filed three other complaints whereby either a negative report was filed or the complaint was disposed of in favour of the petitioner.

(3.) An application was moved by the wife of the petitioner even to the Board of Revenue requesting for a disciplinary action to be taken against the petitioner. The said complaint too was concluded to be a fake one by the Board of Revenue.