DANISH KHAN Vs. STATE

JUDGEMENT

(1.) Heard the learned counsel for the petitioner.

(2.) Perused the records.

(3.) The respondent no.2 has lodged a complaint against the petitioner in Dalanwala Police Station at Dehradun, which has been referred to Ulsoor Police Station for investigation and Ulsoor police have registered a case in Crime No.162/2017 for the offence punishable under Section 376 of I.P.C.