RAVINDER Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) By means of present writ petition, moved under Article 226 of The Constitution of India, petitioners have sought a writ in the nature of certiorari to quash the FIR No.075 of 2020 registered at P.S. Ramnagar, District Nainital, relating to offences punishable under Section 11 and 12 of POCSO Act and section 354, 504 and 506 of IPC.

(2.) Respondent no.4 has lodged the F.I.R. against the petitioners leveling the allegation that petitioner no.1 committed indecent behaviour with his minor daughter and when he and his wife complaint about the said act, other petitioners abused and committed Marpeet with them.

(3.) I have heard learned counsel for the parties and have perused the material brought on record.