VINEET KUMAR Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) The petitioner seeks quashing of FIR No.248 of 2023, under Sec. 354 A IPC, Police Station Dalanwala, District Dehradun, with related reliefs.

(2.) Heard learned counsel for the parties and perused the record.

(3.) According to the FIR, pm 24/10/2023, when the informant, who is the respondent no.3, had gone to see her Dusshera festival, the petitioner molested her in a manner, which was unbearable to the informant.