SINGH Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) By means of present writ petition, the petitioners pray for the following relief, 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 were indulged in illegal storage of mines and minerals. It is the submission of learned counsel for the petitioners that the petitioners are simply farmers and they have nothing to do with the alleged activities. The report has been lodged by Khanij Moharrir. It is further submitted that the petitioner has no previous criminal history.