FURQAN Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Heard learned Counsel for the parties.

(2.) By means of the present writ petition, petitioner has put to challenge the FIR No.29 of 2025 dtd. 30/1/2025, under Sec. 309(4) of the B.N.S., 2023, registered with Police Station Gadarpur, District Udham Singh Nagar.

(3.) The brief facts of the case are that on 30/1/2025, respondent No.3-informant lodged an FIR with the averments that on the intervening night of 28/29/1/2025, when he was sleeping with his family, at about 02:00-03:00 at midnight, two masked persons entered into his house and looted cash and jewellery on gun point and ran away from the place of incident.