BHUSHAN VERMA Vs. STATE OF UTTARAKHAND & OTHERS

JUDGEMENT

(1.) Present writ petition has been filed for the following reliefs:-

(2.) Respondent no.3 got lodged an FIR on 21.05.2018 with the allegation that petitioner and respondent no.3 were childhood friends. In the year 2010 petitioner came to the house of respondent no.3 and was upset, when respondent no.3 asked him why he was upset, he started having physical intercourse with respondent no.3 against her wish. When respondent no.3, told that she would complaint to Police, petitioner tried to pacify her that he would marry her. It is alleged that some ceremonies were taken place between petitioner and respondent no.3. On the pretext to marry respondent no.3, petitioner several times made physical relations with respondent no.3. Thereafter on 14.05.2018, respondent no.3 came to know that petitioner married to some another girl.

(3.) Learned counsel for the petitioner submits that petitioner has falsely been implicated in the instant case. He submits that respondent no.3 is a major girl and it is not possible that on the pretext of marriage, she would allow the petitioner to make physical relations. He submits that physical relations were developed by the consent of respondent no. He submits that petitioner has done nothing and police unnecessarily trying to arrest the petitioner. He submits that impugned FIR is liable to be quashed.