ABHISHEK 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, on 09.03.2018, petitioner, alongwith other co-accused, came to the house of the complainant and asked the hand of the daughter of the complainant. Complainant and her family members informed them that the marriage of the daughter of the complainant has already been fixed and asked them to return back. Thereafter, the accused persons started threatening the daughter of the complainant as well her fianc , namely, Sumit not to marry. Thereafter, the petitioner again came to her house and threatened her daughter that he will get her marriage broken and blackmailed her by extending threat that he will viral her photographs and videos on the internet. After that, the petitioner went to the house of Sumit and got her marriage broken.

(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.