AIYYAZ Vs. STATE OF UTTARAKHAND & OTHERS

JUDGEMENT

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

(2.) The impugned F.I.R. has been lodged by the respondent no.3 (complainant) with the averments that she is a married lady having a minor child. It is stated that, on 25.02018, the petitioner enticed the respondent no. 3 and took her alongwith her child to Allahabad and, by extending threat of killing her child, several times committed rape with her.

(3.) Learned counsel for the petitioner submitted that allegations made against the petitioner in the impugned F.I.R. are totally false.