SHASHI PUNDIR Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) BY way of present writ petition, the writ petitioners seek to :

(2.) A first information report was lodged by respondent no.3 against the present writ petitioners and two other unknown persons on 28.12.2013, at PS Kotwali Roorkee for the offences punishable under Sections 392 and 307 of IPC.

(3.) AN application for interim relief is filed on behalf of the writ petitioners for interim protection from their arrest.