PUNEET SHARMA S/O SRI M.N. SHARMA Vs. STATE OF UTTARAKHAND THROUGH SECRETARY HOME, GOVERNMENT OF UTTARAKHAND AND ORS.

JUDGEMENT

(1.) HEARD .

(2.) BY means of this writ petition moved under Article 226 of Constitution of India, the Petitioner has sought mandamus directing the police(Station House Officer, Police Station Muni ke Reti, Tehri Garhwal), to register the criminal case in compliance of order dated 27.08.2008, passed by Chief Judicial Magistrate, Tehri Garhwal, Under Section 156(3) of Code of Criminal Procedure.

(3.) A counter affidavit shall be filed by the Respondent no 2 within two weeks from today explaining as to why the order of Chief Judicial Magistrate was not complied with till now. The Station House Officer shall remain present in person on the next date of listing.