MASOOM Vs. STATE OF UTTARAKHAND & OTHERS

JUDGEMENT

(1.) This petition has been filed by the petitioner seeking the following reliefs:

(2.) Allegation against the petitioner in the F.I.R. lodged by the respondent no.3 (complainant) is that marriage of the daughter of the petitioner was solemnized with the brother of the complainant. Due to some misunderstanding between them, daughter of the petitioner was living in her maternal house for the last two years. It is stated that the petitioner was pressuring the brother of the complainant to give divorce to his daughter and often used to threaten him of dire consequences. On the fateful day, at around 07:15 p.m., when the brother of the complainant was going for watering the field, petitioner came there and told the brother of the complainant that today he will do away his life and fired on his right hand.

(3.) Learned counsel for the petitioner submitted that allegations made against the petitioner in the impugned F.I.R. are totally false and, therefore, protection should be granted to the petitioner. She also submitted that impugned F.I.R. is nothing; but, a counter blast to the dowry cases pending against the respondent no. 3 and his family members.