MOHD KURBAN Vs. STATE OF UTTARAKHAND & OTHERS

JUDGEMENT

(1.) Petitioner has approached this Court seeking following reliefs:-

(2.) An FIR was registered on 06.12.2015 by respondent no.2 at Police Station Kotwali, City Dehradun, District Dehradun with the allegation that petitioner along with other accused persons, in the name of a gang, committed cheating by taking loan from bank. It is stated that it is a gang and due to fear of this gang, the common people of the society are also panic and nobody has made complaint against this gang of which the petitioner is also a member.

(3.) Learned counsel for the petitioner submits that petitioner is a general order supplier by profession and one Sushil Kumar has taken loan of car and he was the guarantor of that loan. He submits that petitioner has not committed any cheating. He submits that petitioner is ready to cooperate with the investigating agency as the FIR is a result of political vengeance. He submits that there is misuse of process of law.