KASHIM ALI Vs. STATE OF UTTARAKHAND & OTHERS

JUDGEMENT

(1.) By means of present criminal writ petition, the petitioner seeks a writ, order or direction in the nature of certiorari quashing the impugned FIR dated 12.02.2016, registered as crime no. 34 of 2016, under Sections 420, 465, 506 IPC, relating to Police Station, Sahaspur, District Dehradun.

(2.) Heard learned counsel for the petitioner, learned counsel for the respondent State and perused the documents brought on record.

(3.) When the writ petition was taken up for admission, the co-ordinate Bench of this Court vide order dated 23.04.2016 granted interim protection from arrest to the accused-petitioner. The learned co-ordinate Bench observed as follows: