NAND KISHORE Vs. STATE OF UTTARAKHAND

JUDGEMENT

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

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

(3.) The allegation against the petitioners, in a nutshell, is that they harvested the crop in the forest land with the intention to grab such land. It is the contention of learned counsel for the petitioners that the petitioners are owners of the adjacent land and under some misconception the FIR has wrongly been lodged against them.