JAKIR HUSSAIN Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) By means of present criminal writ petition, the petitioner seeks following reliefs, among others:

(2.) Heard learned counsel for parties and perused the documents brought on record.

(3.) An FIR was lodged by the complainant/respondent No. 3 against the petitioner and another, in respect of offences punishable under Sections 409, 120B I.P.C.