HARPREET 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.648 of 2021, registered with Police Station Rudrapur, District Udham Singh Nagar for the offence under Ss. 420, 467, 468 and 471 of the IPC.

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

(3.) Mr. Navneet Singh Bariyar, the respondent no.3/ informant and cheated person, is present with his learned counsel Mr. M.K. Ray, Advocate.