VALASAMMA Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) In this revision petition an order passed by the Civil Judge (Sr. Division) & Additional Chief Judicial Magistrate, Bhinmal rejecting an application under Section 164 of the - Code of Criminal Procedure, 1973 moved by the petitioner who voluntaring to get herself examined by the Court.

(2.) The facts as emerged from the order under Revision itself are that First Information Report was lodged at Police-Station Ahore alleging that one Dilip K. Vasu had seduced and abducted Mst. Valasamma. It was further alleged that with the help of Indra Kaur Vyas, Devki and Krishna Acharya etc., the said Dilip K. Vasu forcibly married Mst. Savitri. It was further alleged that Dilip Vasu had earlier married Ms. Valasamma, the petitioner herein and had two issues from her. It was also alleged that Dilip K. Vasu seduced and married Ms. Savitri, the complainants during the subsistence of his earlier marriage to Mst. Valasamma.

(3.) Petitioner Mst. Valasamma filed an application under Sec. 164 of the Cr. P.C. before the Civil Judge (Sr. Division) & Additional Chief Judicial Magistrate. Bhinmal offering to make a statement and alleging that the Police were pressurising her by giving statements that she had admitted her marriage with Dilip K. Vasu. It was also stated in the application that she had not married any time with Dilip K. Vasu and had no relations with him and because of the statements given by the Police, she was being defamed and to save herself from further defamation wanted to make statement under Sec. 164 of the Cr. P.C.