NABEEL AHMAD Vs. STATE OF UTTARAKHAND AND OTHERS

JUDGEMENT

(1.) By means of present writ petition, the petitioner prays for the following reliefs, among others:

(2.) Heard learned counsel for the petitioner, learned counsel for the State, perused the documents brought on record and considered the grounds taken up in the writ petition.

(3.) Learned counsel for the petitioner submitted that the petitioner sold the land in question to the complainant on 03.01.2011. The co-accused wanted to encroach upon the said land, for which the complainant sought the help of the petitioner but, the petitioned declined, hence the first information report against him has been lodged.