LOKESH KUMAR Vs. STATE OF UTTARAKHAND

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 petitioner is the purchaser of land, and the sale deed was executed in favour of the petitioner and the attesting witnesses are Mehar Singh and Satish. Learned counsel for the petitioner also submitted that a civil suit is also pending in respect of the sale-deed in question for it's cancellation. Present FIR has been lodged contrary to the provision of sub-section (3) of Section 63 of the Indian Registration Act. According to learned counsel for the petitioner the first information report is also contrary to Section 57 sub-clause (12) of the Evidence Act.