VINOD KUMAR Vs. STATE OF UTTARAKHAND AND OTHERS

JUDGEMENT

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

(2.) On 04.09.2017, an F.I.R. was lodged by the complainant against the petitioner, alleging therein, that the petitioner harasses her by asking her to make physical relationship. It is further alleged in the F.I.R. that the petitioner has been following the complainant and threatening her of dire consequences.

(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, prima facie, no offence under Section 354(d) & 506 I.P.C. is made out against the petitioner. He further submitted that the respondent no. 3 was working as Aganbadi Karyakarti and she is unauthorized absent from her centre due to which the petitioner sought information against the respondent no. 3 due to which the respondent no. 3 just to give criminal colour to the aforesaid act of the petitioner lodged the F.I.R. against the petitioner. Mr. Syuash Pant, learned counsel for the complainant opposed the prayer for interim relief by saying that petitioner is continuously harassing the complainant, and in fact, F.I.R. has been registered under compelling circumstances.