MAHENDRA Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The petitioner has preferred this petition under Sec. 482 of Cr.P.C. for quashing the FIR No.234/2022 registered at Police Station Bilara, District Jodhpur for the offences under Ss. 354 and 509 of IPC and Sec. 67 of the IT Act.

(2.) Learned counsel for the petitioner submits that a false allegation has been levelled against the petitioners and they have nothing to do with this crime. The petitioners have not made any video viral of the victim. In these circumstances, since the FIR lodged against the petitioner is frivolous, it may be quashed.

(3.) Learned AAG has opposed the petition.