DARESHPAL Vs. STATE OF UTTARAKHAND

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.) The petitioner is not named in the FIR. The allegation in the FIR is that some unknown person has stolen Buffalo of the complainant. Name of the petitioner came into fore in the statement of co-accused and on the basis of the same he is wanted in case crime no. 294 of 2016.