(1.) Petitioners have approached this Court seeking the following reliefs:-
(2.) On 08.06.2018, an F.I.R. was registered by the respondent no. 3 alleging therein that the respondent no. 3 and petitioner were neighbours and used to visit each other's houses frequently. It is further alleged that when complainant was 17 years old, the petitioner made physical relationship with her by misguiding and luring her and promised her that once she became major, he will marry with her. It is also alleged in the F.I.R. that, thereafter, the petitioner made physical relationship with her 1-2 times. It is alleged that when the complainant refused to continue the physical relations with the petitioner then on 05.06.2018, petitioner called the complainant and told her that you either make physical relations with him or he will shot himself, to which the complainant refused. It is further alleged that to create pressure on the complainant, petitioner shot himself.
(3.) It is the submission of the learned counsel for the petitioner that petitioner has falsely been implicated in the instant crime. She further submitted that the F.I.R. has been lodged only with the purpose to harass the petitioner.