HEERA DEVI Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The petitioners have invoked the extraordinary jurisdiction of this Court to challenge the very registration of FIR No. 24/2023 at Police Station Pipar City, Jodhpur Rural, which alleges the commission of offences under Ss. 447, 504, 506, and 120-B of the Indian Penal Code (IPC) and Sec. 66-E of the Information Technology Act, 2000.

(2.) At the very threshold of the proceedings, the learned Public Prosecutor placed on record a detailed factual report dtd. 6/2/2025, as submitted by the Station House Officer (SHO) concerned. A careful perusal of the said report reveals that, following a comprehensive investigation, the allegations under Ss. 504, 506, and 120-B of the IPC, as well as Sec. 66-E of the IT Act, were found to be unsubstantiated. The investigation agency, however, has concluded that the petitioner, Heer Devi, is culpable solely under Sec. 447 of the IPC. The report has been taken on record and considered appropriately.

(3.) Since the investigating agency itself has not found sufficient material to invoke Ss. 504, 506, and 120-B of the IPC and Sec. 66-E of the IT Act, there remains no necessity for this Court to delve into the validity of these charges. However, in the interest of ensuring fairness and preventing misuse of the criminal justice system, it is hereby directed that the prosecution agency shall not revive or reintroduce these offences against the petitioner at any subsequent stage of the proceedings.