SUBHASH Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Mr. Jitendra Chaudhary, Advocate, present for the petitioners.

(2.) Mr. D.K. Sharma, Additional Advocate General with Mr. B.M.Pingal, 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 FIR No. 167 of 2016, under Sections 147/148/149/323/504/506/452/354 of IPC, at Police Station -Kotwali Roorkee, Tehsil Roorkee District -Haridwar implicating the present petitioners. Apprehending their arrest, the petitioners have approached this Court for relief.