VIKASH SHARMA Vs. STATE OF UTTARAKHAND AND OTHERS

JUDGEMENT

(1.) Since all the three writ petitions have been filed against the same FIR and the controversy involved in the above writ petitions is the same, therefore, these writ petitions are being decided together by this common Judgment for the sake of brevity and convenience.

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

(3.) 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.