ARMAN SIDDIQUI Vs. STATE OF UTTARAKHAND AND OTHERS

JUDGEMENT

(1.) Petitioner has approached this Court seeking the following reliefs:-

(2.) An F.I.R. was lodged by the respondent no. 3, alleging therein that on 011.2017 at about 11:30 a.m. when the daughter of complainant was alone in the house, the petitioner entered into the house of the complainant and committed rape with the daughter of the complainant. When the daughter of the complainant told this incident to her family members, they went to the Police Chowki; but, the Chowki Incharge, instead of lodging F.I.R. called the family of the complainant at Police Chowki at about 11:30 p.m.

(3.) It is the submission of the learned counsel for the petitioner that the petitioner has falsely been implicated in the instant crime. He submitted that the respondent no. 3 just to create pressure upon the petitioner has lodged the F.I.R. He further submitted that since it is an admitted fact that the marriage of the daughter of victim and petitioner was solemnized; therefore, the offence under Section 376 I.P.C. is not made out against the petitioner.