VINAY RATHI 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.) It is the submission of learned counsel for the petitioner that the offence punishable under Section 3 (I) (x) of the S.C./S.T. Act is not prima facie made out against the petitioner in view of the judgment rendered by Hon'ble Apex Court in Gorige Pentaiah vs. State of Andhra Pradesh and others, 2008 12 SCC 531 and the other offence complained of against the petitioner is covered by the decision of Hon'ble Apex Court in Arnesh Kumar vs. State of Bihar and another, 2014 8 SCC 273.