AMZAD ALI 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.) It is submitted by the learned counsel for the petitioner that the petitioner is neither purchaser nor seller nor even his name is in the first information report. Learned counsel for the petitioner submitted that police personnel are calling the petitioner because his name was earlier mentioned in the sale-deed as witness, but, it was thereafter deleted by applying whitener and substituted some other's name as witness in his place.