SURJAN SINGH Vs. STATE OF UTTARAKHAND & OTHERS

JUDGEMENT

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

(2.) On 19.3.2018, respondent no.3 lodged an FIR against the petitioner alleging therein that she had a love affair with the petitioner and on the pretext of marriage, petitioner made physical relation with the respondent no.3. It is further alleged that the petitioner threatened respondent no.3, that if she discloses anything to anyone, he will do away her life.

(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. He submitted that the petitioner has falsely been implicated in the instant case.