SOMPAL Vs. STATE OF UTTARAKHAND & OTHERS

JUDGEMENT

(1.) In this case, the First Information Report was lodged by respondent No. 3 - Anuradha, under Sections 294/354/452 of I.P.C. at Police Station Khanpur, District Haridwar implicating present petitioner. Apprehending her arrest, the petitioner has approached this Court for relief.

(2.) Heard Mr. Mohd. Allauddin, learned counsel for the petitioner, Mr. D.K. Sharma, Additional Advocate General with Ms. Shruti Joshi, Brief Holder for the State and perused the records.

(3.) Learned counsel for the petitioner submits that the petitioner is a teacher in a Government School. There is an allegation against the petitioner pertaining to molestation with a woman.