SAMEER (MINOR) Vs. STATE OF UTTARAKHAND AND OTHERS

JUDGEMENT

(1.) Petitioner has approached this Court seeking the following reliefs:-

(2.) On 21.09.2017, the complainant lodged an F.I.R. against the petitioner alleging therein that petitioner enticed her daughter and by intoxicating something in cold drink outraged her modesty. It is also stated that the petitioner made video clipping of the girl and threatened her to upload the video clipping in the internet.

(3.) It is the submission of the learned counsel for the petitioner that petitioner has falsely been implicated in the instant crime. He submitted that the petitioner was not present in Roorkee on the date of the incident. He submitted that there is severe political and professional enmity between the family of the petitioner and complainant. Due to this reason, respondent no. 3 lodged a false F.I.R. against the petitioner.