REHANA AKHTER Vs. U.T. OF J&K

JUDGEMENT

(1.) The petitioner has filed the instant petition, seeking a direction upon the police concerned to arrest the respondents/accused, involved in FIR No. 25/2020 for the offence under Section 367-D, 506,509, 120-B IPC and Section 66 of Information Technology Act, registered with Police Station Larnoo, Kokernag.

(2.) It is stated that petitioner had approached Police Station Larnoo with a complaint against the accused/respondent/accused No. 6 to 8, alleging therein sexual exploitation and blackmailing etc. against them. On the basis of the complaint, aforesaid FIR came to be registered. It is further contended that the private respondents threatened the petitioner and her daughter with dire consequences in case petitioner prosecutes her complaint and she was compelled to approach the Judicial Magistrate 1st Class, Vailoo with a complaint, wherein a direction was issued by the learned Magistrate to the Station House Officer concerned to take necessary action. It is further contended that private respondents continued to harass the petitioner, so as to compel her to withdraw the case against them and she was forced to approach the police authorities but to no avail. It is also contended that her images and videos, that are in the custody of police in connection with the investigation of aforesaid FIR, are finding their way in social media. It is also the case of the petitioner that police is not arresting all the accused, involved in the case.

(3.) In the backdrop of above facts, petitioner has sought a direction against the police to arrest those accused who have not been arrested so for with a further direction that police should not circulate the videos and images of the petitioner on social media.