VIKAS GOYAL Vs. STATE OF UTTARAKHAND AND OTHERS

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.) Nobody is named in the FIR. According to the Medical Officer, who conducted the postmortem on the dead body of the deceased, cause of death is asphyxia due to ante mortem drowning. Learned Deputy Advocate General submitted that the implication of the present petitioner is on the basis of call on mobile phone. There is no material to show that the petitioner abetted the commission of suicide. Learned counsel for the petitioner submitted that the present writ petition be decided in terms of WPCRL No. 304 of 2016, which has been decided today, to which, learned Deputy Advocate General has no objection.