MANJEET KUMAR Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Petitioner seeks quashing of FIR No. 211 of 2020, under Sections 7, 8 of Protection of Children from Sexual Offences Act, 2012 (the Act), Section 506 IPC and Sections 66-D and 67 of Information Technology Act, 2000 (I.T. Act), Police Station Ranipur, District Haridwar.

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

(3.) According to the FIR, which is lodged by the mother of the victim, the victim is 16 years of age. Her date of birth is 08.01.2004. Some persons had forged an I.D. of the victim and her two photographs were uploaded on a social media page. The telephone number of the victim was also mentioned in the social media page. Obscene messages were sent to her. The victim received various calls, obscene and objectionable messages. The matter was once reported to the Police. When reported, the co-accused Abhishek threatened the informant. According to the FIR, petitioner is a friend of Abhishek. They both would make obscene and objectionable remarks on the victim when she joins tuitions. Not only this, they would follow her, molest her, make obscene remarks and also touch her breast. Whenever, the victim would object to it, the petitioner and co-accused Abhishek would threaten her to abduct, rape and also to throw acid on her. Due to all these acts, the victim is much scared. There are other averments as to how the informant was threatened to life.