DILSHAD ALI Vs. STATE OF UTTARAKHAND & OTHERS

JUDGEMENT

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

(2.) On 18.08.2017, an FIR was registered against the accused persons by respondent no.3 alleging therein that the respondent no.3 got an information from the informant that some person illegally carrying out mining from the river, thereafter, on this information, when the complainant along with his team reached at the spot, he found that some persons were carrying out illegal mining from the J.C.B., and the moment complainant reached at the spot, they ran away from the spot.

(3.) It is submitted by the learned counsel for the petitioner that the petitioner has falsely been implicated in the instant crime. He submitted that the petitioner has not committed any offence, as alleged in the F.I.R. He further submitted that from the bare perusal of the F.I.R., no offence, under Section 379, 411 is made out against the petitioner. It is further contended by the learned counsel for the petitioner, that petitioner is not named in the F.I.R. and no specific allegations are levelled against the petitioner.