RAVISH SINGH RANA Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Leave granted.

(2.) This appeal impugns judgment and order of the High Court of Uttarakhand[High Court], dtd. 11/12/2024, by which Criminal Misc. Application No. 922 of 2024 filed by the appellant for quashing FIR No. 482 of 2023 and proceedings arising therefrom, including the cognizance order dtd. 13/2/2024, has been dismissed.

(3.) Briefly stated the facts giving rise to the instant appeal are as follows: