SANJAY SETH Vs. STATE OF UTTARAKHAND AND ANOTHER

JUDGEMENT

(1.) Mr. Sudhir Kumar, Advocate, present for the writ petitioner.

(2.) Mr. A. S. Gill, learned Deputy Advocate General, assisted by Mr. S. S. Adhikari, Mr. Milind Raj, Mr. V. S. Rathour and Mr. V.S.Mahra, Ms. Mamta Joshi, Brief Holders, present for the State/respondents no.1.

(3.) An FIR has been lodged against the petitioner registered as Case Crime No. 44 of 2016 for the offences punishable under Sections 420, 467, 468, 471 and 120-B of IPC, at Police Station Muni Ki Reti, Narendra Nagar, District Tehri Garhwal.