ATUL RANA Vs. STATE OF UTTARAKHAND AND OTHERS

JUDGEMENT

(1.) By means of present writ petition, the petitioners pray for 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 private complainant lodged an FIR against two named accused persons alleging therein that they have stolen away the electric cables from the complainant's company. The petitioner's name came into fore on the statement of co-accused Mannu@ Mayank.