MUSTAKEEM Vs. STATE OF UTTARAKHAND & OTHERS

JUDGEMENT

(1.) Mr. Jitendra Chaudhary, Advocate, present for the petitioners.

(2.) Mr. R.K. Shah, Deputy Advocate General with Ms. Mamta Joshi, Brief Holder, present for the State/respondent.

(3.) The petitioners in the above bunch of writ petitions are Traders against whom the First Information Reports have been lodged by the Police pertaining to offences under Section 420, 467, 468, 471 read with 120B of IPC. The petitioners are apprehending their arrest, hence they have filed the present writ petitions before this Court. In all these cases an interim protection was granted to them by which the Police authorities have been restrained from taking any coercive measure against them, which also includes their arrest.