NAVNIT AGGARWAL 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.) Allegedly, Ms. Alpana Verma obtained a loan from the Bank on the basis of fake papers. During the investigation, it came to fore that a loan account was opened in the name of Ms. Alpana Verma, fixing the photographs of the present petitioner after procuring his identity card. Learned counsel for the petitioner submitted that he has no role to play in the entire incident, as his name itself has been misused by Ms. Alpana Verma, and on the basis of the same, a loan has been obtained from the bank.