KARAN MEHRESH Vs. STATE OF UTTARAKHAND & OTHERS

JUDGEMENT

(1.) In this case, the First Information Report was lodged by respondent No. 3 - Kashmir Singh, under Section 420 of I.P.C. at P.S. Bhowali, District Nainital implicating present petitioner. Apprehending his arrest, the petitioner has approached this Court for relief.

(2.) Heard Mr. Ajay Veer Pundir, learned counsel for the petitioner, Mr. D.K. Sharma, Additional Advocate General with Ms. Shruti Joshi, Brief Holder for the State and perused the records.

(3.) Considering the overall facts and circumstances of the case as well as the evidence available on record and prima facie maximum punishment in this offence is seven years or less, a limited interference is called for in the matter.