MANOJ KISKU Vs. STATE OF JHARKHAND AND ORS.

JUDGEMENT

(1.) This writ application has been filed for quashing the first information report itself of Ranga P.S. case no.61 of 2007 instituted against the petitioner and others under sections 493, 498A, 384, 467, 468, 316, 511 of the Indian Penal Code.

(2.) It appears that the complainant Hopen Mayee Kisku lodged the complaint, bearing complaint case no.406 of 2007 in the court of Additional Chief Judicial Magistrate, Rajmahal alleging therein that the petitioner on the false pretext of marrying her had had sex with her and went on having sex after making her to believe that he is her husband, as a result of which, she became pregnant.

(3.) Further case is that when she came to the house of the petitioner, the petitioner as well as other family members started forcing her to have miscarriage of the pregnancy and for that she was also assaulted by them. The said complaint was sent to the concerned police station for its institution and, accordingly, the case was instituted under sections 493, 498A, 384, 467, 468, 316, 511 of the Indian Panel Code. Thereupon, this writ application was filed for quashing the first information report of that case on the ground that the informant/complainant had also filed similar case against Marang Kora Hembrom which had been instituted as Ranga P.S. case no.34 of 2007 under section 376,493 and 420 of the Indian Penal Code.