VASU DHIMAN Vs. STATE OF UTTARAKHAND & OTHERS

JUDGEMENT

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

(2.) On 30.4.2018, the respondent no.3 lodged an FIR against the petitioner with the allegations that on 21.4.2018, petitioner sent her photographs from his mobile to her father's facebook I.D. chat.

(3.) Learned counsel for the petitioner submitted that allegations made against the petitioner in the impugned F.I.R. are totally false and, therefore, interim protection should be granted to the petitioner. He submitted that the petitioner has falsely been implicated in the instant case. He submitted that even if allegation in complaint is taken true, same is not serious, as only photographs were posted.