TARRNNUM Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) According to the petitioner, she is a victim of offences punishable under Sec. 376 (2) (n), 313, 354 and 506 of I.P.C., for which she lodged an F.I.R., bearing Case Crime No. 245 of 2019, in Police Station Kotwali Manglour, District Haridwar.

(3.) According to the petitioner, accused persons are influential persons of Manglour, who are threatening the petitioner to settle the dispute and, under the influence of accused persons, Investigating Officer is also not investigating the matter in fair and partial manner.