SWAMI JAIPRAKASH 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 same allegation proceedings under Sec. 145 has been decided by the Executive Magistrate. On the same set of facts many a civil suits are pending between the parties. According to learned counsel for the petitioner, the civil dispute has been given the colour of criminal case.