BHAJAN KAUR Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) By means of the instant petition, the petitioner seeks the following reliefs:-

(2.) Heard learned counsel for the parties and perused the record.

(3.) It is the case of the petitioner that the private respondents, who are employee of the forest department, barged into the house of the petitioner on 13/9/2023, and opened the boxes and took various valuable articles from the house of the petitioner, including jewellery and cash. When the matter was reported, no action was taken.