KUMUDANI SRIVASTAVA 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.) According to the allegations levelled in the first information report, present petitioner introduced co-accused Vishal to the complainant. Vishal is the person who executed the sale-deed in favour of complaint/reporter. As per the FIR, the petitioner was also given a sum of Rs. 4 lacs by the reporter. Learned counsel for the petitioner denies having taken any money from the reporter. There is delay of about 6 months in lodging the first information report.