RAMESH KUMAR Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) THE applicant lodged an FIR against respondents no. 2, 3 and 4 stating therein that they are applicant s neighbours and they committed offences punishable under Sections 328, 363, 366, 384 of IPC, Section 67 of the I.T. Act and Section 4/6 of the Indecent Representation of Women (Prohibition) Act, 1986 alleging therein that they blackmailed Dolly(daughter of the applicant), used to take money from her on the pretext that her photographs would be made public and thus forced Dolly to elope with Johny.

(2.) AFTER the investigation, Final Report was submitted by the investigating officer with the recommendation that proceedings under Section 182 Cr.P.C. be initiated against the applicants.

(3.) THE applicant preferred a protest petition and on being unsuccessful, filed Criminal Revision, which was dismissed. Feeling aggrieved, the applicant has filed present application under Section 482 Cr.P.C.