BHANU PRATAP Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) By means of present writ petition, the petitioners seek the following reliefs, among others:

(2.) Heard learned counsel for the petitioners, learned counsel for the State, perused the documents brought on record and considered the grounds taken up in the writ petition.

(3.) The allegation against the petitioners is that they obtained loan from the respondent no.3/bank and mortgaged a piece of land in favour of the respondent no./bank, but did not repay the same. Learned counsel for the petitioners submitted that the petitioners are ready to cooperate with the investigating agency during interrogation and investigation.