SAHIL 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 Kotwali Dehradun, District Dehradun for the offence under Ss. 120B, 323, 380, 342, 420, 441, 467, 468, 471 and 506 of I.P.C.

(2.) The learned counsel for the petitioner requested to decide the present matter today itself without calling counter affidavit from the State.

(3.) Heard Mr. Vaibhav Singh Chauhan, the learned counsel for the petitioner and Mr. T.C. Agarwal, the learned Deputy Advocate General for the State.