BHUVANCHAND BHATT 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. 552 of 2021, registered with Police Station Ranipur, District Haridwar for the offence under Ss. 325, 406, 504 and 506 of IPC.

(2.) Pramod Gupta, the respondent no.3 and Neeraj Gupta, the victim, are present in-person before the Court. They are identified by their learned counsel Mohd. Safdar, Advocate.

(3.) Both the petitioners, namely Bhuvanchand Bhatt and Arun Singh, are present in-person before this Court. They are identified by Matloob Rawat, Advocate.