VIJAY BISHNOI,J. - (1.) This criminal misc. petition under Section 482 Cr.P.C., 1973 has been filed on behalf of the petitioners with a prayer for quashing the FIR No. 60/2018 of Police Station Rajgarh, District Churu.
(2.) In the impugned FIR, the complainant-respondent No. 2 has alleged that the petitioner No. 1 is harassing her by uploading her morphed photographs on facebook and instagram. It is also alleged by the complainant-respondent No. 2 that the petitioner No. 1 has prepared his and her forged marriage certificate dated 18.05.2015 from Ghaziabad (UP), though, she has never visited Ghaziabad (UP) with the petitioner No. 1 at any point of time. It is also alleged by the complainant-respondent No. 2 that she has also never visited Arya Samaj Temple, Ghaziabad (UP) at any point of time, however, the petitioner No. 1 has prepared some documents from the said Arya Samaj Temple to show that she has solemnized marriage with him. It is further alleged that the petitioner No. 1 has thrown the said forged marriage certificate in the shop of father of the complainant-respondent No. 2. In the impugned FIR, it is also stated that the complainant-respondent No. 2, her parents and brother and ward member-Pawan Sarawagi and other persons have tried to console the petitioner No. 1 on 09.03.2018 but he is threatening regularly and trying to stop the marriage of the complainant-respondent No. 2. It is further stated in the FIR that on 14.03.2018, the complainant-respondent No. 2 was in receipt of a notice from the Court of Additional District Judge, Rajgarh, District Churu in relation to the proceedings initiated at the instance of petitioner No. 1 for restoration of conjugal rights then she came to know that the petitioner No. 1, on the basis of forged marriage certificate, is trying to malign the prestige of her and family. It is, therefore, alleged that the accused-petitioner No. 1 and others have committed the offences of extortion, cheating and preparation of forged documents along with the certain offences punishable under the Information Technology Act, 2000 and, therefore, the FIR be lodged against the petitioners.
(3.) On receiving the said report, the police has registered the impugned FIR for the offences punishable under Sections 384, 420, 467, 468, 471 and 120-B IPC read with sections 66(C), 66(D) and 67 of Information Technology Act, 2000.;