SUMIT KUMAR Vs. STATE OF UTTARAKHAND & OTHERS

JUDGEMENT

(1.) Present writ petition has been filed for the following reliefs:-

(2.) Respondent no.3, father of the victim got lodged an FIR on 16.04.2018 alleging therein that his minor girl was taking tuition from one Sumit (present petitioner) and the girl was under influence of the petitioner. It is stated that in the night of 13.04.2018, the petitioner called the daughter of respondent no.3 and took her at his house for whole night. It is also stated that the petitioner also teased her daughter.

(3.) Learned counsel for the petitioner submits that the only allegation against the petitioner is that he took the daughter of the complainant on 104.2018 and kept her with him whole night. She submits that on the basis of these allegations, the FIR has been registered under Section 354 IPC. She submits that from the bare reading of the FIR, it is clear that petitioner has not done anything with the daughter of the respondent. She further submits that it is a fit case where interim protection should be granted to the petitioner.