AJIT DAMOR Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The present misc. petition has been filed by the petitioner for quashing of FIR No. 158/2023, registered at Police Station Goverdhan Vilas, Udaipur for offence under Ss. 341, 323 IPC.

(2.) Learned Counsel for the petitioner submits that the averment made by respondent No. 2 in the FIR is totally false. She lodged the present FIR only for malicious reasons and to trouble the petitioner. It is further contended that earlier, the respondent No. 2 got married with one Gangadhar and only after six months, she took divorce from him. She has trapped many people in the same way and has collected money from them. In these circumstances, the FIR lodged by respondent No. 2 may be quashed. In support of his argument, learned Counsel has relied upon the judgment rendered by this Court in the case of Sachin Sukhla Vs. State of Rajasthan, reported in (2021) 1 RLW 83.

(3.) The respondent No. 2, who is present in person and the learned Public Prosecutor have vehemently opposed the prayer of the petitioner.