MADAN LAL 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 allegations against the petitioners, in a nutshell, is that the luggage of respondent No. 4 worth more than Rs. 33 lacs, which was entrusted to the petitioners did not reach the desired destination and, therefore, the petitioners have committed criminal breach of trust.