ANIL RAWAT Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) HEARD learned counsel for the petitioner. Learned Government Advocate accepts notices on behalf of respondents No. 1 and 2. He prays for and is allowed three weeks' time to file the counter affidavit.

(2.) NOTICES on behalf of respondent No. 3 Lalit Kumar Goswami are accepted by Mr. Pawan Mishra, Advocate, who also prays for and is allowed three weeks' time to file the counter affidavit.

(3.) THE first information report appears to have been lodged under order dated 13.11.2007 (copy Annexure -9 to the writ petition), passed by the Chief Judicial Magistrate, Dehradun in Misc. Case No. 271 of 2007, under Section 156(3) of the Code of Criminal Procedure, 1973, which was registered as case Crime No. 444 of 2007, relating to offences punishable under Section 420, 506 of I.P.C. registered with Police Station Kotwali, District Dehradun.