HARSH R. KILACHAND Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Leave granted.

(2.) The present appeal has been preferred for quashing of the FIR No. 17 of 2022 dtd. 24/2/2022 registered with Police Station Mukteshwar, District Nainital, Uttarakhand for the offence punishable under Sec. 420 IPC.

(3.) We have heard Ms. Meenakshi Arora, learned senior counsel for the appellants and with her assistance have gone through the various orders passed by the learned Single Judge of the High Court disposing of the criminal writ petition in a cyclostyled manner.