OM PRAKASH Vs. STATE OF UTTARAKHAND & OTHERS

JUDGEMENT

(1.) Mr. Pankaj Purohit, Advocate, present for the petitioner.

(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 Case Crime No. 15 of 2016, under Sections 409/120B/427 of IPC at Police Station-Kotwali Uttarkashi, District-Uttarkashi implicating the present petitioner. Apprehending his arrest, the petitioner has approached this Court for relief.