NAZIYA Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) In this petition, the petitioner has prayed for the following reliefs :

(2.) The case of the petitioner is that she is aged about 18 years, and her date of birth is 2/7/2004. Petitioner has six siblings, including five sisters and one brother. Petitioner is fourth child of her parents. It is alleged by the petitioner, that her father, respondent No. 3 herein, has personal grudge with one Salman and due to animosity, respondent No. 3 lodged an FIR against Salman at P.S. Jwalapur, District Haridwar, which was registered as case crime No. 701 of 2021, under Sec. 363 and 366A of IPC.

(3.) It is also alleged by the petitioner that her parents forced her to give statement against the accused Salman, but she denied obeying their commands, as she did not want to be used as a tool at their hands. According to the petitioner, during her examination as P.W. 1, before the Special Judge, POCSO Act, Haridwar, on 22/3/2022, in Special Sessions Trial No. 16 of 2022, State Vs Salman, she straight away denied the fact that accused Salman took her forcibly to Meerut and Delhi, and committed rape on her. Petitioner also stated that no Nikah was ever performed between her and the accused. She also stated that no compromise ever took place between her family and the accused.