PRAVESH KUMAR Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) This Criminal Writ Petition has been filed under Article 226 of the Constitution of India to issue a writ of certiorari to quash the impugned First Information Report No.66 of 2022, registered with Police Station Kotdwar, District Pauri Garhwal for the offence under Sec. 420 of IPC.

(2.) Heard Mr. Kurban Ali, the learned counsel for the petitioners, Mr. Pramod Tiwari, the learned Brief Holder for the State/respondent nos.1 and 2 and Ms. Saiyad Zeenat Lubhna Jahan, the learned counsel for the private respondent no.3.

(3.) Mr. Kurban Ali, the learned counsel for the petitioners submitted that all the three petitioners, namely, Pravesh Kumar, Lavkush and Rohit Kumar are in judicial custody and at present, they are in District Jail, Pauri. He further submitted that the vakalatnama, signed by all the three petitioners and verified by the Superintendent of the said jail, are on record.