VIMLA DEVI Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Petitioner-complainant has filed this petition under Sec. 482 Cr.P.C., challenging the order dtd. 20/2/2015 passed in criminal revision petition No.1/2014 by the Additional Sessions Judge No.2, Bayana, District Bharatpur, affirming the order dtd. 13/12/2013 passed by the Judicial Magistrate, Roopwas, District Bharatpur, whereby her protest petition was dismissed and accepted the negative final report in connection with FIR No.297/2013 registered at Police Station Roopbas, District Bharatpur for offence under Ss. 323, 341, 376 (2)/ 511 IPC r/w Sec. 3 SC/ST Act.

(2.) Heard learned counsel for the petitioner at length, learned counsel for the complainant as well as Public Prosecutor and perused the material available on record.

(3.) It has been revealed that the petitioner-complainant lodged the impugned FIR by way of filing a criminal complaint before the Judicial Magistrate, Roopbas on 5/6/2013 in respect of an incident alleged to be occurred on 3/6/2013 at 10:PM in night at CHC, Roopbas, District Bharatpur where the petitioner was posted as "Yashoda", a post created by the State Government. The allegation of petitioner is that two male nurse, named in the complaint, engaged in scuffle with her and outraged her modesty so also abused her with caste aspersion, fundamentally for the reason that the petitioner declined to provide money from attendants of patients, who came at CHC, Roopbas for delivery. The complaint was sent for investigation under Sec. 156(3) Cr.P.C. and therefore, the impugned FIR came to be registered at Police Station Roopbas, District Bharatpur.