MUKUL MALIK Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Petitioners seek quashing of FIR No. 365 of 2020 under Sections 456, 354, 504 and 506 IPC, Police Station Kashipur, District Udham Singh Nagar.

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

(3.) According to the FIR, on 23.07.2020, midnight at about 1:00, the petitioner entered the house of the informant and molested her. When the informant objected to it, she was threatened to life. It is also the case that earlier also, the petitioner has done such activities. There are other averments as well in the FIR.