DANISH KHAN Vs. STATE OF UTTARAKHAND AND ORS.

JUDGEMENT

(1.) A first information report was lodged by the respondent No. 3 against the petitioner for the offences punishable under Sections 406 and 420 of IPC. Heard learned counsel for the petitioner, learned counsel for the respondents and perused the documents brought on record.

(2.) CRIMINAL Writ Petition is being disposed of at the admission stage itself with the consent of learned counsel for the parties.