RAJESH BANWAL Vs. STATE OF UTTARAKHAND & OTHERS

JUDGEMENT

(1.) Mr. Nagesh Aggarwal, Advocate, present for the petitioner.

(2.) Mr. A.S.Gill, Deputy Advocate General, with Mr. H.S.Rawal, Brief Holder, present for the State/respondent nos.1 & 2.

(3.) The First Information Report has been lodged by respondent no. 3, which has been registered as Case Crime No. 144 of 2016, under Sections 420/120B/323/504/506/508/384 read with Section 5/7 of the Drugs and Magic Remedies (Objectionable Advertisements) Act, at Police Station- Doiwala, District-Dehradun against the petitioner. Apprehending his arrest, the petitioner has approached this Court for relief.