RAHUL SAINI Vs. STATE OF UTTARAKHAND & OTHERS

JUDGEMENT

(1.) By means of present criminal writ petition, the petitioner seeks following reliefs, among others:

(2.) Heard learned counsel for parties and perused the documents brought on record.

(3.) An FIR was lodged by the complainant / respondent no. 3 against the petitioner for the offences punishable under Sections 363, 366A IPC, relating to P.S. Laksar, District Haridwar, alleging therein that the daughter of respondent no. 3 was abducted by the petitioner.