MAYANK KUMAR Vs. MAYANK KUMAR

JUDGEMENT

(1.) Since the serial number of parties in the respondent column have been incorrectly numbered, learned counsel for the petitioner is permitted to make necessary correction in the petition.

(2.) This writ application has been filed seeking a direction restraining respondent no. 6 from harassing the petitioner in the garb of Mahila P.S. Case No. 102 of 2022 and further to ensure a fair investigation in the matter as also to grant appropriate compensation to the petitioner and for grant of any other suitable relief/reliefs for which the petitioner may be found entitled to in the eyes of law. Brief facts of the case

(3.) The petitioner is an employee of the State Bank of India at Exhibition Road Branch, Patna. It is his case that he came in contact with respondent no. 8, who was posted as a Female Constable in Patna District Force. They became good friends and got involved in a love affair. On 19/9/2020, the private respondent approached Mahila Police Station, Gardanibagh, Patna and lodged a complaint alleging that she has been sexually exploited by the petitioner on the pretext of marriage.