PREETI SHARMA 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 the submission of learned counsel for the petitioner that the impugned FIR was lodged on 26.12.2016. On 17.08.2016 status quo with regard to nature and possession of the said property was passed by the Trial Court modifying it's earlier order dated 01.07.2016. It is also the submission of learned counsel for the petitioner that the petitioner is in possession and a complaint was made to SSP, Dehradun by the petitioner on 24.12.2016 in relation to the interference caused by respondent no.4.