HARISH RATHORE Vs. STATE OF UTTARAKHAND AND OTHERS

JUDGEMENT

(1.) The writ petitioner, by means of present Writ Petition, seeks to quash the Case Crime No. 115 of 2016, under Sections 376 of IPC, lodged by respondent no. 3, at Police Station Vasant Vihar, District Dehradun.

(2.) Respondent no. 3 (victim) lodged an FIR against the petitioner for the offence punishable under Sections 376 of IPC on 15.10.2016 with the allegations that the petitioner allured her to have physical relations with him under the promise of marrying her.

(3.) It is the submission of learned AGA that the investigation in this case is under progress.