RANJEET SINGH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Challenging the FIR No.17/2019, registered at P.S. Mahila Police Station, District Sirohi, seeking petitioner's prosecution for offences punishable under Ss. 420, 468, 376(2)(n) of the Indian Penal Code, learned counsel for the petitioner argued that the complainant has lodged a false case against the petitioner and no offence much less the offence under Sec. 376, 420 and 468 of the IPC is made out from bare look at the contents of the FIR.

(2.) Learned counsel for the petitioner argued that in light of the various decisions of Hon'ble the Supreme Court and the decision of this Court rendered in the case of Radhakrishan Meena v. State of Rajasthan and Anr. (S.B. Criminal Misc. Petition No.4952/2020), the FIR in question deserves to be quashed and set aside.

(3.) Learned Public Prosecutor on the other hand opposed petitioner's prayer and argued that the petitioner has deceived the complainant and in the guise of assurance of marriage, exploited her.