ABHISHEK Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) The instant petition under Article 226 of the Constitution of India has been filed for quashing the FIR No. 211 of 2020, under Ss. 7, 8, 66-B, 67 of Prevention of Children from Sexual Offences Act, 2012 (for short 'the Act') and Sec. 506 IPC.

(2.) Heard learned counsel for the parties through video conferencing.

(3.) According to the FIR, which is lodged by the mother of the victim (victim is 16 years of age), some person had forged an ID. of the victim; uploaded her photographs on a social media page alongwith her telephone numbers. The victim thereafter received various obscene messages and calls. The matter was reported to the Police. It is thereafter that the petitioner threatened the informant, who is mother of the victim. The FIR states that the petitioner alongwith the co-accused would make obscene and objectionable remarks on the victim when she would go for her tuition. Not only this, they would also follow, molest, make obscene remarks and touch her breast. Whenever, the victim would object to it, she was threatened to be abducted and raped and was also told that acid would be thrown on her. Due to all this, the victim was in fear. In the FIR, there are other details, as well.