LAWS(UTN)-2016-3-63

DHARAMVEER Vs. STATE OF UTTARAKHAND & OTHERS

Decided On March 16, 2016
DHARAMVEER Appellant
V/S
State of Uttarakhand and others Respondents

JUDGEMENT

(1.) Mr. Sanjeev Singh, Advocate, present for the petitioner.

(2.) Mr. D.K.Sharma, Additional Advocate General, with Mr. B.M.Pingal, Brief Holder, for the State/respondent nos.1 & 2.

(3.) The First Information Report has been lodged by respondent no. 3, which has been registered as Case Crime No.212 of 2015, under Section 420 of IPC, at Police Station Sidcul (Ranipur), District- Haridwar. Apprehending his arrest, the petitioner has approached this Court for relief.