HARIDAS SINGH Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) This Criminal Writ Petition has been filed under Article 226 of the Constitution of India to quash the impugned First Information Report No.89 of 2022, registered with Police Station Kunda, District Udham Singh Nagar for the offence under Ss. 420, 504 and 506 of the IPC.

(2.) Heard Mr. Sanjay Kumar, the learned counsel for the petitioner, Mr. S.S. Adhikari, the learned Deputy Advocate General for the State/ respondent nos.1 and 2 and Mr. Pranav Singh, the learned counsel for the informant/victim/respondent no.3.

(3.) Mr. Nipendra Singh, the respondent no.3, informant and the victim is present in-person before this Court. He is identified by Mr. Pranav Singh, Advocate.