MOHAMMAD SHAHNAWAZ Vs. STATE OF UTTARAKHAND & OTHERS

JUDGEMENT

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

(2.) On 29.01.2018, respondent no.3 lodged an FIR alleging therein that the petitioner and one Kasim duped him for Rs.1,50,000/- and took the money, passport & medical certificate, on the pretext of getting his visa for Saudi Arabia and sending him there for job. When respondent no.3 came to know that he was cheated by the petitioner and one Kasim, he talked to them, but they hurled abuses on him and threatened him with dire consequences.

(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.