VIPIN CHAUDHARY Vs. STATE OF UTTARAKHAND AND OTHERS

JUDGEMENT

(1.) By means of present criminal writ petition, the petitioner seeks following reliefs, among others:

(2.) Heard learned counsel for parties and perused the documents brought on record.

(3.) An FIR was lodged by the complainant / respondent no. 3 against the petitioner and 36 other accused persons, in respect of offences punishable under Sections 420, 467, 468, 471, 120B IPC, at police station, Kotwali Gangnahar, Roorkee, District Haridwar.