MAHADEV Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) By way of filing the present criminal misc. petition under Sec. 482 Cr.P.C., the petitioner has prayed for the following relief:--

(2.) Learned Counsel for the petitioner submitted that the petitioner is presently working as a Civil Head Constable at Vidyagiri Police Station, Dharwad (Karnataka). An FIR (Crime No. 121/2022) for the offences punishable under Ss. 363, 344, 366-A, 370 r/w Sec. 34 of IPC and under Ss. 9, 10 and 11 of Prohibition of Child Marriage Act 2006 came to lodged against nine named accused persons at P.S. Vidyagiri. The present petitioner along with A.S.I. S.M. Naikar, H.C. 1674-P.B. Hiragannavar and W.P.C. Smt. Manjula Parakale were entrusted with the duty to conduct investigation into the matter. Learned Counsel submitted that the petitioner, under the directions of higher officials of the department, visited village Daman, which falls under the jurisdiction of P.S. Kapasan, District Chittorgarh, Rajasthan, in connection with the investigation of said FIR/Crime No. 121/2022. In pursuance thereof, the Victim girl-'A' and accused person-Arpit were recovered from the house of one Bhawna Joshi.

(3.) Learned Counsel for the petitioner submitted that the allegation against the present petitioner is that he had demanded bribe ofRs. 1,00,000/- from Bhawana Joshi, failing to which the petitioner threatened to arrest her and her husband Gordar Lal in connection with the FIR (Crime No. 121/2022) registered at P.S. Vidyagiri.