SHAHZAD Vs. STATE OF UTTARAKHAND

JUDGEMENT

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

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

(3.) It is the submission of learned counsel for the petitioners that a civil dispute has already been decided by the civil court in respect of the property in question. The same was decided in favour of the petitioners. Present FIR has been lodged by the respondent No. 3 purely as a counterblast. Earlier, on a similar subject matter, a complaint was filed on behalf of husband of the injured in which the accused persons were exonerated (discharged). So the argument of learned counsel for the petitioners, in a nutshell, is that the FIR is lodged against them in order to wreck vengeance.