ASHOK KHURANA 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 allegation against the petitioner, in a nutshell, is that he prepared forged lease-deed and thereby grabbed the house of the complainant on the basis of such forged lease-deed.