MEHFOOJ Vs. STATE OF UTTARAKHAND AND ORS.

JUDGEMENT

(1.) The instant petition under Article 226 of the Constitution of India has been filed for quashing the F.I.R. No.0204 of 2019, under Ss. 354 (ka), 341, 506 of IPC and Sec. 7/8 of Prevention of Children from Sexual Offences Act, 2012 (hereinafter referred to as 'the Act'), Police Station Patel Nagar, District Dehradun.

(2.) Heard learned counsel for the petitioner, learned counsel for the State and perused the records.

(3.) According to the F.I.R., daughter of the first informant is aged about 17 years, a minor. The petitioner has been harassing her for about a month prior to lodging of the F.I.R. On 27/3/2019, when the prosecutrix had gone to write her examination, the petitioner stopped her on the way and started molesting her. Somehow, she escaped from there and narrated the incident to the first informant and his wife.