MAHAVIR Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The petitioners have preferred this petition under Sec. 482 of Cr.P.C. for quashing the FIR No.26/2023 registered at Mahila Police Station, District Nagaur for the offences under Ss. 451, 323, 504, 354 and 34 of IPC.

(2.) Learned counsel for the petitioners submits that there is no intention of the petitioners to outrage the modesty of the complainant, therefore, offence under Sec. 354 IPC is not at all been made out against the petitioners. According to the FIR, it is nowhere mentioned that the petitioners intent to outrage the modesty of the complainant, therefore, the ingredient under Sec. 354 IPC is missing in the present case. Counsel further submits that there are cross-cases registered against the parties.

(3.) In these circumstances, since the FIR lodged against the petitioners is frivolous, it may be quashed.