KRISHNA KUMAR BORA Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Heard the learned Senior Counsel appearing on behalf of the petitioner and the learned Deputy Advocate General for the State.

(2.) In this writ petition, the petitioner has prayed for an order or direction in the nature of certiorari for quashing the impugned FIR no. 0265 dtd. 30/12/2021, lodged by respondent No. 3, at Police Station Kotwali Pithoragarh, under Sec. 406 of the Indian Penal Code, 1860 (for brevity 'IPC'). A writ in the nature of mandamus has also been sought directing the respondent No. 2 not to arrest the petitioner in connection with the aforementioned FIR lodged by respondent No. 3.

(3.) The allegation levelled against the petitioner is that he had not deposited the collection money within the time stipulated in the department.