GANESH MAURYA 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.) It is the submission of learned counsel for the petitioner that, according to the first information report the applicant was implicated only as a witness of the sale-deed which was deposited in the Bank as secured assets on behalf of Deep Narayan.