VIKAS Vs. STATE OF UTTARAKHANDAND

JUDGEMENT

(1.) By means of the present C482 application, applicant has put to challenge the charge-sheet dtd. 9/10/2022, cognizance/summoning order dtd. 4/11/2022 passed by learned Judicial Magistrate, Kashipur, District Udham Singh Nagar, in Criminal Case No.1041 of 2022, State of Uttarakhand Vs. Vikas, punishable u/s 376 and 506 IPC, along with the entire proceedings of the aforesaid criminal case.

(2.) The facts in brief are that an FIR was lodged by respondent No.2 against the applicant alleging therein that the applicant had committed rape under the false pretext of marriage and threatened to release her obscene videos online, if she would lodge a complaint against the applicant.

(3.) Learned counsel for the applicant submits that the applicant is a young boy of 22 years' of age, who recently graduated and preparing for competitive exams and lives in a rented house in Kashipur. He also submits that the respondent No.2 is 30 years old having a son of 9 years old, who lives near the rented house of the applicant. He further submits that the respondent No.2 requested the applicant's sister to teach her school going son, to which she agreed, and hence, became familiar to the applicant.