LAWS(UTN)-2016-5-52

SAFALTA SINGH Vs. STATE OF UTTARAKHAND & OTHERS

Decided On May 06, 2016
Safalta Singh Appellant
V/S
State of Uttarakhand and others Respondents

JUDGEMENT

(1.) Mr. Sandeep Tiwari, Advocate for the petitioner.

(2.) Ms. Mamta Joshi, Brief Holder for the State/respondent nos. 1 and 2.

(3.) A First Information Report has been lodged by the respondent no.3 against five persons out of which three are male and two are female including the present petitioner which has been registered as FIR No.0116 of 2016 under Sections 147/148/323/452/504/506 of IPC, at Police Station Haldwani, District Nainital. Apprehending her arrest, petitioner has approached this Court for relief.