SAKAT CHAND Vs. STATE OF UTTARAKHAND & ANOTHER

JUDGEMENT

(1.) Mr. Manoj Mohan, Advocate, present for the applicant.

(2.) Mr. A.S.Gill, Deputy Advocate General, present for the State of Uttarakhand/respondent no.1.

(3.) The First Information Report has been lodged by respondent no.2 against the present applicant, which has been registered as Case Crime No.278 of 2013, under Sections 420/506 of IPC, at Police Station-Gang Nahar, Roorkee, District-Haridwar. After investigation police submitted the charge sheet against the present applicant.