YOGESH DADHICH Vs. STATE

JUDGEMENT

(1.) This criminal misc. petition under Sec. 482 Cr.P.C. has been preferred for quashing of FIR No. 254/2019 registered at Police Station Padu Kalan, District Nagaur for the offences under Ss. 363 and 342 IPC.

(2.) Learned counsel for the petitioner submits that there was absolutely no allegation against the petitioner in the statements rendered by the prosecutrix under Sec. 161 Cr.P.C., 164 Cr.P.C. and before the Division Bench of this Hon'ble Court in Asha Ram v. State of Rajasthan and Ors.; D.B. Civil Writ Petition (Habeas Corpus Petition) No. 5/2020.

(3.) Learned Public Prosecutor along with the investigating officer present in the Court as well as learned counsel for the respondent No. 2, while opposing the aforesaid submissions made on behalf of the petitioner, submit that at the subsequent stage, the prosecutrix has changed her stands, which has resulted into the predicaments having been arisen in the investigation. They further submit that the prosecutrix was kept with the petitioner for about two months though they do not deny, the prosecutrix and the present petitioner, being exposed to public places.