AHTASHAM Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) AN FIR has been lodged by respondent no. 3 against the petitioner for the offences punishable under Sections 420, 467, 468, 471 IPC.

(2.) HEARD learned counsel for the parties and perused the documents brought on record, as also the grounds taken up in the criminal writ petition.

(3.) THE writ petition is being disposed of at the admission stage itself, with the consent of learned counsel for the parties, in view of the judgment rendered by Hon'ble Apex Court in Arnesh Kumar vs State of Bihar and another, 2014 8 SCC 273, irrespective of penal sections which have been fastened against the petitioner, wherein it was held: