MANGERAM 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 the petitioner alongwith other co-accused, on the pretext of getting her work, forcefully kept the victim, namely, Marjeena in a room. It is stated in the F.I.R. that the accused persons, by threatening the victim, compelled her to do prostitution. Furthermore, the petitioner beaten her and also did rape with the victim.

(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.