LAWS(UTN)-2016-4-14

FARIYAD Vs. STATE OF UTTARAKHAND & OTHERS

Decided On April 01, 2016
FARIYAD Appellant
V/S
State of Uttarakhand and others Respondents

JUDGEMENT

(1.) Mr. Deep Chandra Joshi, Advocate, present for the applicant.

(2.) Ms. Mamta Joshi, Brief Holder, present for the State of Uttarakhand/respondent no.1.

(3.) In this case, the complainant-Mohd Zafar is the father of the victim, who lodged the First Information Report against the applicant, under Sections 366/376/342/506 & 120B of IPC, at Police Station Banbhulpura, Haldwani, District-Nainital. According to the applicant, the daughter of the complainant is in love with one Rashid and they were married as per Muslim rites and rituals at Malakpur, Rampur. The allegation in the First Information Report against the present applicant is that the petitioner helped Rashid in kidnapping the daughter of the complainant/respondent no.3.