SANGEETA Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard Mr. J.S. Singh, the learned counsel for the petitioner,

(2.) This petition has been filed for quashing of the entire criminal proceeding arising out of C.P.Case No.1249 of 2018, pending in the court of learned Judicial magistrate, 1st Class, Bokaro and order dtd. 3/2/2020 whereby the cognizance under sec. 354D, 376, 511, 509, 409, 166A of IPC has been taken, pending in the learned same court.

(3.) The O.P.No.2 has filed the complaint case alleging therein that the complainant is a widow who reside with her three children and earns her livelihood as a collection agent of Sahara India. The accused Amit Kumar is the agent in Sahara India and used to visit the house of the complainant. ON 26/8/2018 accused Amit Kumar has teased the complainant and later on felt sorry for his conduct. ON 11/9/2018 the accused Amit Kumar tried to forcibly establish physical relation with the complainant which was protested by her and on alarm accused fled away.