NAVNEET SINGH Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) This Criminal Writ Petition has been filed under Article 226 of the Constitution of India to quash the First Information Report No.647 of 2021, registered with Police Station Rudrapur, District Udham Singh Nagar for the offence under Ss. 420, 504 and 506 of the IPC.

(2.) Heard Mr. M.K. Ray, the learned counsel appearing for the petitioners, Mr. Pratiroop Pandey, the learned AGA for the State/ respondent nos.1 and 2 and Mr. Shashi Kant Shandilya, the learned counsel appearing for the respondent no.3.

(3.) Mr. Harpreet Singh, the respondent no.3/ informant and cheated person, is present with his learned counsel Mr. Shashi Kant Shandilya, Advocate.