HEMANT DWIVEDI Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) The present criminal misc. application under Section 482 Cr.P.C. has been filed by the applicant seeking the following reliefs:

(2.) Brief facts of the case are that, respondent no. 3 lodged an FIR against the accused applicant on 04.03.2018, alleging offence under Sections 420, 447, 504 and 506 IPC against the accused applicant. Accused applicant challenged the said FIR by filing Criminal Writ Petition No. 448 of 2018.

(3.) Since during the pendency of the said writ petition charge-sheet was submitted against the petitioner, this Court dismissed the said writ petition as infructuous vide order dated 07.01.2019. The main ground of challenge raised in the said writ petition was that it was an actually land dispute and the complainant has wrongly initiated the criminal proceedings against the accused applicant.