SHEKH SIKANDAR Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) By means of the present writ petition, petitioners have put to challenge the First Information Report No.0018 of 2025 dtd. 2/6/2025, under Sec. 316(2) of BNS, 2023, registered at Police Station Lohaghat, District Champawat on the ground that an amicable settlement has been taken between the parties.

(2.) Since the allegations in the FIR are of duping various shopkeepers and customers by the petitioner by taking away golden ornaments of those persons, as an abundant precaution, this Court has asked the learned State Counsel to get instructions in the matter regarding criminal antecedents of the petitioner in such similar cases and to ascertain as to whether any other person is there in the area affected by the act of the petitioner or not.

(3.) Today, learned State Counsel passed on instructions dtd. 20/6/2025 to the Court, which are taken on record. On instructions, he submits that this is a only case registered against the petitioner and no other person except the respondents herein were found cheated by the alleged criminal act of the petitioner.