JITENDRA SORARI Vs. STATE OF UTTARAKHAND & OTHERS

JUDGEMENT

(1.) Mr. K.S. Bora, Advocate, present for the petitioner.

(2.) Mr. D.K. Sharma, Additional Advocate General, with Mr. B.M. Pingal, Brief Holder, present for the State/respondent nos.1 & 2.

(3.) The First Information Report has been lodged by the respondent no.3 which has been registered as FIR No.94 of 2015 under Sections 304/330/348/34 of IPC, at Police Station-Kichha, District-Udham Singh Nagar against accused persons. Apprehending his arrest, the petitioner has approached this Court for relief.