PADAM Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Heard Mr. M.K. Goyal, learned counsel for the petitioner and Mr. Prabhakar Joshi, learned brief holder for the State as well as perused the material available on file.

(2.) By means of this writ petition, the petitioner has sought writ in the nature of certiorari quashing the First Information Report, registered at Police Station Ranipur, District Haridwar as Crime No.471 of 2009 relating to offence punishable under Section 135 of Electricity Act, 2003.

(3.) A further mandamus has been sought commanding the respondents not to arrest the petitioner in connection with the aforesaid crime during the pendency of this writ petition.