SUBHASH BHATT Vs. STATE OF UTTARAKHAND & OTHERS

JUDGEMENT

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

(2.) Allegation against the petitioner in the F.I.R. lodged by the respondent no.3 (complainant) is that complainant is working as salesgirl with Wood Apple, which is owned by the petitioner. It is stated that, on 09.06.2018, petitioner took her to a flat situated towards Canal Road and closed the door of the flat. Thereafter, the petitioner started molesting her. At this, complainant asked a glass of water from the petitioner and when he went to fetch water, the complainant called her sister Shradha and informed her about the said incident. Thereafter, petitioner switched off her phone and told her not to say anything to anyone.

(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.