KARAN ALIAS KARAN YADAV Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) The challenge in this petition is made to the FIR No. 99 of 2022, under Ss. 420 & 120-B IPC, Police Station Ranipur, District Haridwar.

(2.) Heard learned counsel for the parties through video conferencing.

(3.) Learned counsel for the petitioners would submit that the case is fully covered by the judgment in the case of Arnesh Kumar vs. State of Bihar and another (2014) 8 SCC 273.