NARENDRA SINGH DHAMI Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) SUPPLEMENTARY affidavit filed by the petitioner today in the Court is taken on record.

(2.) THIS petition is filed by one of the accused Narendra Singh Dhami seeking for issuance of a Writ of Certiorari to quash the First Information Report dated 29.12.2011 pertaining to case crime no. 122 of 2012 under Section 307, 323 IPC police station Kotwali Pithoragarh. It has also been prayed that till the final disposal of petition, Government / police should be directed not to arrest the petitioner in pursuance to that FIR. The petition has been resisted by learned counsel for the respondents.

(3.) IT has been argued on behalf of the petitioner that an Officer of Nainital High Court, since being relative of injured Lalit Mohan, tried to lodge the report at police station Khatima, hence abusing his position as such.