SHIV PRASAD SEMWAL Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Leave granted.

(2.) The appellant herein calls into question the order dated 20th July, 2020 passed by the learned Single Judge of High Court of Uttarakhand whereby Criminal Writ Petition No. 881 of 2020 preferred by the appellant for assailing FIR No. 31 of 2020 registered for the offences punishable under Sections 153A, 500, 501, 504, 34 and 120B of the Indian Penal Code, 1860 (hereinafter being referred to as the 'IPC') at P.S. Muni Ki Reti, District Tehri Garhwal was dismissed.

(3.) Shorn of details, the facts relevant and essential for disposal of the appeal are noted hereinbelow.