SALMAN Vs. STATE OF UTTAR PRADESH

JUDGEMENT

(1.) Heard counsel for the petitioner, Sri Sagheer Ahmad, counsel for the first informant and learned A.G.A.

(2.) The writ petition seeks quashing of the First Information Report dtd. 25/8/2021 giving rise to Case Crime No. 121 of 2020 under Ss. 376, 452, 308, 323, 504, 506 I.P.C., police station Gal Shaheed, District Moradabad.

(3.) The allegation in the F.I.R. is that the petitioner established physical relations with the first informant, who was separated from her husband Shakeel, on the promise of marriage, however, without her consent. On 14/8/2021, Salman, his brother-in-law Zulqar and aunt Fareeda came to the house of the first informant when she was alone. They abused and beat her. At that moment, her son arrived and saved her. Thereafter, the accused ran away.