KANWALJIT SINGH AHLUWALIA,J. - (1.) By this common order, SBCRLMP No.4802/2018 preferred by Lovdeep Singh and SBCRLMP No.4803/2018 instituted by Pavitra Singh shall be decided together.
(2.) In the both the petitions filed under Section 482 Cr.P.C., 1973 quashing of FIR No. 839/2017 registered at Police Station Shipra Path, District Jaipur (South) for the offences under Sections 354 and 509 IPC, is prayed for.
(3.) The learned counsel for the petitioners has submitted that the complainant Reena Sharma on 15.11.2017 presented a written report - Annexure-1 and in the said written report, she has levelled no allegation that the accused touched her. The learned counsel for the petitioners has contended that from perusal of the Annexure-1 no offence under Section 354 IPC is made out.;