VIJAY DEY 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 FIR was lodged after two months of the incident. It is a case in which the husband has lodged a report against the present petitioner and another alleging therein that he has kidnapped his son. One of the accused is brother-in-law of the informant and the present applicant is friend of brotherin-law of the informant. It is a familial dispute in which, according to the allegation, brother-in-law of the informant and his friend kidnapped the child of their sister.