MAHENDER Vs. STATE OF UTTARAKHAND AND OTHERS

JUDGEMENT

(1.) By means of present writ petition, the petitioner seeks to direct the respondents not to arrest the petitioner in relation to the FIR lodged by respondent no. 4 on 13.11.2015, under Sections 420, 467, 468, 471, 120B, 504 and 506 of IPC, registered as Case Crime No. 328 of 2015, at P.S. Patel Nagar, District Dehradun. A further prayer has been made to quash the impugned FIR dated 13.11.2015, under Sections 420, 467, 468, 471, 120B, 504 and 506 of IPC, being Case Crime No. 328 of 2015, registered at P.S. Patel Nagar, District Dehradun.

(2.) Learned counsel for the State says that the investigation of the case is under progress and it will take sometime to complete the same.

(3.) It is the submission of learned counsel for the petitioner that the bonafide purchaser has already been granted protection by the Coordinate Bench of this Hon'ble Court vide order dated 20.11.2015. It is also submitted that the witness of the power of attorney has also been granted protection by this Court on 23.11.2015, and in the present writ petition, the writ petitioner is one of the power of attorney holders.