PRIYA DEVI @ MALLA Vs. STATE OF UTTARAKHAND

JUDGEMENT

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

(2.) Allegation against the petitioners in the F.I.R. lodged by the respondent no. 3 (complainant) is that, on 24.03.2018, petitioners forcefully entered into the house of the complainant, and assaulted them with the intention to kill them. It is stated that anyhow, in order to save her life, the daughter of the complainant ran upstairs; but, the petitioners caught the daughter of the complainant on the fourth floor and throw her on the land. Further, while returning back, they threatened them with dire consequences.

(3.) Learned counsel for the petitioners submitted that allegations made against the petitioners in the impugned F.I.R. are totally false and, therefore, protection should be granted to the petitioners. She submitted that petitioner no. 1 is only 26 years old and in case interim protection is not granted, her entire career will be ruined. He also submitted that the petitioner no. 3 is a lady and petitioner nos. 56 are minor.