MOHIT PUNIA Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Instant misc. petition has been filed by the petitioner for quashing of FIR No.0143/2021 registered at Mahila Police Station, District Bikaner for offence under Ss. 498A, 406, 323, 354, 377 and 509 IPC.

(2.) Learned counsel for the petitioner submits that the marriage between the petitioner and respondent No.2 was solemnized on 5/2/2017. Counsel submits that after a lapse of so many years, this FIR has been lodged against the petitioner levelling false allegations against him in order to put undue pressure upon the petitioner. Counsel submits that the petitioner is ready to compromise the matter and also ready to keep the respondent No.2 with him but she is not agree. Therefore, the FIR may be quashed against the petitioner.

(3.) Per contra, learned Public Prosecutor submits that specific allegation has been levelled against the petitioner in the FIR that the petitioner harassed the complainant mentally and physically and also demanded dowry from her. I have considered the rival arguments and carefully gone through the FIR and material on record.