MOHMMAD NASIR Vs. STATE OF UTTARAKHAND & OTHERS

JUDGEMENT

(1.) Mr. M.S. Bhandari, Advocate, present for the petitioner.

(2.) Mr. D.K. Sharma, Additional Advocate General with Ms. Shruti Joshi, Brief Holder, present 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.14 of 2014, under Section 379 of IPC, at Police Station Kankhal, District- Haridwar against the unknown person. Subsequently the Police also added Section 411 of IPC against the petitioner. Apprehending his arrest, the petitioner has approached this Court for relief.