SHABNAM 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, on 01.02018, the petitioner alongwith Furkana, Hina and Fati went to the house Ms. Bohati, who is sister-in-law of the complainant. It is stated that Ms. Bohati was not at her house and her children were there. The petitioner alongwith three others abused in her house. When Ms. Bohati returned back and came to know about the said incident, she went to the house of the accused, where the accused persons assaulted her on the pretext that Ms. Bohati sat in the Tempo Rickshaw of the husband of accused Furkana.

(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.