KUNDAN SINGH Vs. STATE OF UTTARAKHAND

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.) Learned counsel for the petitioner submitted that the only allegation against the petitioner is that he introduced the complainant to Gopal, who, in turn, introduced the fake lady Mukhtar to another co-accused. Learned counsel for the petitioner submitted that no offence under Sec. 467 of Penal Code is made out against the petitioner.