RUBINA PARVEEN 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.) The allegation against the petitioner, in a nutshell, is that she sold the property which was already sold earlier and thereby they received pecuniary benefits. Learned counsel for the petitioner prayed that the present writ petition be also decided in terms of criminal writ petition no. 1483 of 2016 of co-accused Naveen Kumar Gupta and another, which was done by this Court vide order dated 09.11.2016.