MOHAMMAD YUNUS Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) The petitioner seeks quashing of FIR No.17 of 2023, under Ss. 323, 376, 506 IPC and Sec. 5/6 of the Protection of Children From Sexual Offences Act, 2012, Police Station Ranikhet, District Almora, with related reliefs.

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

(3.) The FIR has been lodged by the step daughter of the informant, the respondent no.3. According to it, after separation of the mother of the victim from her father, the mother of the victim married to the petitioner. The victim has been staying with the petitioner. In the meanwhile, the mother of the victim also left the company of the petitioner. Thereafter, the petitioner established physical relations with the victim twice. The victim revealed it to her step mother. The FIR records that on 24/6/2023, the petitioner assaulted the victim and tried to kill her, and threatened her to life.