RASHID 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 made a video clipping of her at the time when she was taking bath. It is stated that, on the pretext that he will upload the same on Facebook, the petitioner several times made physical relations with her and, by blackmailing her, grabbed a sum of ' 50,000/- from her. Furthermore, he threatened her and her husband of dire consequences and also extended threat of kidnapping her son, in case they report the matter to the police.

(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.