DHARMENDRA RASTOGI Vs. STATE OF UTTARAKHAND AND ANR.

JUDGEMENT

(1.) BY means of this writ petition, the petitioner has prayed to issue writ of certiorari quashing the impugned FIR dated 7.7.2010 lodged by the respondent No. 2 as Case Crime No. 152/2010 under Section 342, 384, 395 IPC and 3(i)(x) of SC/ST Act.

(2.) HEARD learned Counsel for the parties and perused the entire material on record.

(3.) LEARNED Counsel for the petitioner argued that the petitioner has been falsely implicated in the above case. Learned Addl. G.A. for the State opposed the submission raised by learned Counsel for the petitioner and stated that the petitioner, by leveling the allegations against the respondent No. 2, is trying to escape from the criminal liability of the offence committed by him with the help of his associates, which is not permissible under the law.