BITTO CHAUDHARY 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.) It is the submission of learned counsel for the petitioner that on the basis of a forged and frivolous power of attorney, co-accused Devendra executed an agreement to sell in favour of the complainant. According to learned counsel for the petitioner, the petitioner is witness to the power of attorney.