PRAKASH CHANDRA RAKHARI Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Mr. Vikas Anand, Advocate, present for the petitioner.

(2.) Mr. Hari Om Bhakuni, AGA with Ms. Geeta Parihar, 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. 163 of 2015, under Sections 406 and 506 of IPC, at Police Station -Bazpur, District -Udham Singh Nagar implicating the present petitioner. Apprehending his arrest, the petitioner has approached this Court for relief.