BHUPESH CHANDRA POKHARIYA Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) By means of present writ petition, the petitioner prays for the following reliefs, among others:

(2.) Heard learned counsel for the petitioner, learned counsel for the State, perused the documents brought on record and considered the grounds taken up in the writ petition.

(3.) It is the submission of learned counsel for the petitioner that the victim did not herself lodge the first information report. The FIR was lodged by husband of the victim alleging therein that the accused-petitioner was trying to disrobe the wife of the reporter.