RAJENDRA PRASAD BAMRARA Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Instant writ petition was filed for quashing of the FIR No.1 of 2017, under Sections 409, 420, 467, 468, 471 IPC, Police Station Udaipur Valla-5, District Pauri and directions that the petitioner be not harassed pursuant to the FIR.

(2.) The petition was heard on 13.10.2017, when the Court passed the following order:-

(3.) The hearing of the petition continued. On 17.08.2020, a statement was given by the learned State counsel that:-