SANJAY PRASAD 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.78 of 2021, registered with Police Station Mallital, District Nainital for the offence under Ss. 323, 504 & 354 of IPC.

(2.) Heard Mr. Mahavir Prasad Kohli, the learned counsel for the petitioner, Mr. Pratiroop Pandey, the learned AGA for the State/respondent nos.1 and 2 and Mr. Prabhakar Narayan, the learned counsel for the respondent no.3.

(3.) Mr. Sanjay Prasad, the petitioner-accused is present before the Court and he is identified by Mr. Mahavir Prasad Kohli, Advocate.