VINAY SAXENA Vs. STATE OF UTTARAKHAND AND OTHERS

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 there is no specific allegation against the present petitioner in commission of the alleged crime. Involvement of the present petitioner has been shown in a cursory manner and there is no specific allegation against him.