BHAJAN SINGH Vs. STATE OF UTTARAKHAND & OTHERS

JUDGEMENT

(1.) Mr. Niranjan Bhatt, Advocate holding brief of Mr. V.P.Bahuguna, Advocate, for the petitioner.

(2.) Mr. A.S.Gill, Deputy Advocate General, 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 Case Crime No. 01 of 2016, under Sections 147/148/332/324/504/506/427 of IPC, at Police StationPatwari Circle Barontha Tehsil Chakrata, District-Dehradun against the unknown person. Apprehending his arrest, the petitioner has approached this Court for relief.