PRIYANKA PUROHIT Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) By way of the present petition the petitioners have challenged the FIR No.192/2021 dtd. 2/9/2021 registered against the petitioners for the offences punishable under the provisions of Ss. 420, 494, 496, 503, 506, 34 and 120-B of Indian Penal Code.

(2.) Learned counsel for the petitioners submitted that the matrimonial dispute arose between the petitioner No.1 (wife) and the complainant (husband), due to which he had filed an FIR No.174/2015 which was registered at Police Station Khajuwala, District Bikaner levelling allegations of offences under the provisions of Sec. 420, 406 and 120-B IPC and the case is being tried by the competent Criminal Court.

(3.) Learned counsel argued that the petitioner No.1 left the matrimonial house in the year 2015 itself whereafter the FIR No.174/2015 came to be lodged by her husband, whereafter the petitioner No.1 is living separately and the matter is pending consideration of the competent Court.