AMIT KUMAR Vs. STATE OF UTTARAKHAND AND OTHERS

JUDGEMENT

(1.) The instant petition under Article 226 of the Constitution of India has been filed by the petitioner for quashing the impugned FIR dated 23.03.2019 as FIR No.0079 of 2019, under Section 354(A), 354(D), 504, 506 of IPC, Police Station Doiwala, District Dehradun and also a direction so that petitioner may not be arrested in connection with the impugned FIR.

(2.) Heard and perused the records.

(3.) According to the FIR, the first informant had acquaintance with the petitioner; the petitioner started visiting her at her house but when the first informant indicates the petitioner not to continue with the relationship, he started abusing her; on 09.12.2018 he also hold her hand; police was called; petitioner has been pressurizing the first informant to have physical relationship with him; with these averments, the FIR is lodged.