MATHURA DEVI Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) By way of the instant miscellaneous petition, challenge has been made to the order dtd. 7/8/2021 passed by the learned Additional Chief Judicial Magistrate, Dudu, District Jaipur. In a complaint's report filed by complainant, the petitioner Mathura Devi made a prayer to send the complaint under Sec. 156(3) of Cr.P.C. for lodging the FIR and connecting the investigation.

(2.) Heard, perused the material available on record.

(3.) It is revealing that the petitioner Mathura Devi had preferred a complaint before Additional Chief Judicial Magistrate, Dudu, District Jaipur, alleging therein that on 29/7/2021, the accused person barged into her house and outraged her modesty, she was manhandled and subjected to abusive language. The allegations of skirmishing, threatening and beating through kicks were also levelled therein. A bare perusal of the report discloses the commission of a cognizable offence, the prayer was made by the complainant to send the matter for registration of the FIR. It is also mentioned in the complaint that she had sent report of the incident to the Superintendent of Police, Jaipur (Rural) but no heed has been paid by him.