NARESH PANDEY Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) The writ petitioner has filed the present writ petition praying for quashing of history-sheet No. 7A, dtd. 14/7/2020, issued/opened by the Officer-in-charge, Police Station Bhowali, District Nainital, under Regulation 228 of the U.P. Police Regulations, as applicable in the State of Uttarakhand.

(2.) The petitioner contends that he is Vyapar Mandal Adhyaksha, Bhowali and is a reputed person and also contested the election of Chairman of Nagar Palika Parishad, Bhowali. The petitioner keeps on espousing the public causes and for this reason, the rival people, in collusion with the local police station, are instrumental in implicating the petitioner in false cases.

(3.) As per the information furnished by the police department, the petitioner was implicated in eight criminal cases, details of which are given herein below: