BALVEENDERJEET SINGH Vs. STATE OF UTTARAKHAND & OTHERS

JUDGEMENT

(1.) By means of present criminal writ petition, the petitioner seeks following reliefs, among others:

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

(3.) Five criminal cases have been lodged against the petitioner, from time to time, as is evident from relief (ii) of the prayer clause made by the petitioner in present writ petition. These FIRs were lodged against the petitioner in the years 2015, 2016 and 2017.