JAVED HASAN 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 the brother of the petitioner took the widowed daughter of the complainant to his home and, under a conspiracy, the petitioner alongwith other co-accused, have executed the sale deeds of the properties in their favour, which were left by her late husband. It is also stated in the F.I.R. that they threatened her by saying that they will do away the life of her son, in case she demands money for the said properties.

(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.