RAJESH KUMAR RANJAN 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.704 of 2021, registered with Police Station Rudrapur, District Udham Singh Nagar for the offence under Ss. 420, 467, 468, 471 and 506 of the IPC.

(2.) Heard Mr. Lalit Sharma, learned counsel for the petitioners, Mr. Pratiroop Pandey, learned AGA for the State and Ms. Gurmeet Kaur, learned counsel for the respondent no.3/informant/victim.

(3.) All the three petitioners, namely, Rajesh Kumar Ranjan, Smt. Mamta Kumari and Mr. Dayanand Prasad Sharma are present in-person before the Court. They are identified by Mr. Lalit Sharma, Advocate.