MUKUL AGRAWAL Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) By means of this writ petition, the petitioners have challenged the first information report no.0075 of 2024 dtd. 1/6/2024 for the offence punishable under Ss. 406, 420 and 506 IPC registered with Police Station Selakui, District Dehradun.

(2.) Heard learned counsel for the parties.

(3.) There is no need to pass any order in respect of petitioner no.2.