SHIVANI VERMA Vs. STATE OF RAJ AND ANR

JUDGEMENT

(1.) Present petition has been filed under Section 482 Cr.P.C. to assail the order dated 18.5.2017 passed by the Court of Chief Metropolitan Magistrate, Jaipur Metropolitan in Criminal Case No.1438/2017, whereby cognizance for offences under Sections 193, 195, 196, 384, 388, 389, 420, 465, 467, 468, 471, 120B and 34 IPC was taken against the accused-petitioner.

(2.) Briefly stated, the petitioner herein Shivani Verma allegedly impersonating as Radha Sharma, had filed a complaint for offence under Section 376 IPC against one Navratan Singh Rathore, respondent No.2. It is stated that petitioner, after affecting compromise, withdrew criminal complaint filed by her from the Court of Metropolitan Magistrate No.8, Jaipur Metropolitan.

(3.) Admittedly, no statement of the petitioner was recorded in the complaint fled by her purportedly as Radha Sharma. Section 193 IPC specifically prescribe punishment for giving false evidence. Admittedly, petitioner has not deposed in any criminal court of law.