PANKAJ KUMAR GROVER 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.270 of 2022, registered with Police Station Rudrapur, District Udham Singh Nagar for the offence under Ss. 323 and 506 of IPC, during the investigation, Ss. 307 and 504 are added.

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

(3.) The respondent no.3 Dr. Narayandas Adlakha is present in-person before this Court and he is identified by Mr. Vipul Sharma, Advocate.