MUSTAFA Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) By means of the present writ petition filed under Article 226 of the Constitution of India, the petitioner has challenged the First Information Report (FIR) being Case Crime No. 0166 of 2025 dtd. 7/6/2025, registered under Ss. 376, 504, and 506 of the Indian Penal Code, 1860, at Police Station Sitarganj, District Udham Singh Nagar, along with a prayer for other ancillary reliefs.

(2.) The brief facts, as per the record, are that the aforementioned FIR was lodged by respondent no. 3 on 7/6/2025, alleging that she was in a relationship with the petitioner for the last six years. During this period, the petitioner allegedly established physical relations with the complainant multiple times on the pretext of marriage. However, the petitioner later refused to marry the complainant and allegedly threatened to kill her.

(3.) Learned counsel for the petitioner would submit that the petitioner is innocent and has been falsely implicated in the present matter; that, the petitioner and respondent no. 3 are both major and were involved in a consensual relationship lasting six years; that, initially, when respondent no. 3/complainant approached the police to lodge a complaint, a compromise was allegedly brokered by a woman who claimed to be a local newspaper editor; that, despite such settlement, the complainant has now filed the present FIR with the intent of gaining undue advantage over the petitioner.