PRAVEEN CHOUDHARY Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The instant misc. petition has been preferred by the petitioner accused challenging the order dtd. 10/1/2023 passed by learned Additional Chief Metropolitan Magistrate No.1, Jodhpur Metropolitan in relation to the FIR No. 655/2022 registered at the Police Station Kudi Bhagtasani, Jodhpur, whereby the application filed by the petitioner for having narco analysis, brain mapping and polygraph tests conducted upon the petitioner, has been rejected.

(2.) Brief facts of the case are that the complainant filed a written report on 13/11/2022 to the effect that on 26/9/2022 at about 6 PM, the petitioner forcibly entered into the house of the complainant and demanded sum of Rs.60.00 lacs and on 12/11/2022, the accused petitioner threatened to kill him. On the basis of this information, an FIR No. 655/22 was registered at the Police Station Kudi Bhagtasani for the offences under Ss. 144, 452, 386 and 387 I.P.C. and investigation commenced.

(3.) It is the case of the petitioner that he has been falsely implicated in this case and no such incident has happened. The complainant owed money from the petitioner which he had loaned her for purchasing crusher so also mining lease. The complainant party asked the petitioner to come home for clearing the debt. However, in order to grab the money, the complainant lodged this false and fabricated FIR against the petitioner.