OMVEER 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.) The allegation against the petitioner, in a nutshell, is that the petitioner has committed theft of vehicle, laptops and other valuables along with his companions. The value of the stolen property is Rs. 10 lacs and the incident has been recorded in CCTV camera installed in the ATM Machine.