GAURAV SINGH Vs. STATE OF UTTARAKHAND & OTHERS

JUDGEMENT

(1.) Mr. V.P.Bahuguna, Advocate, present for the petitioner.

(2.) Mr. P.S.Saun, Deputy Advocate General, with Ms. Mamta Joshi, 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. 264 of 2016, under Sections 394/307/504/506/427 of IPC, at Police Station-Rudrapur, District-Udham Singh Nagar against the accused persons. Apprehending his arrest, the petitioner has approached this Court for relief.