NITISH DHIMAN Vs. STATE OF UTTARAKHAND AND OTHERS

JUDGEMENT

(1.) By means of present writ petition, the petitioner prays for the following relief, 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.) Learned counsel for the petitioner submitted that the petitioner is entitled for protection in the line of the judgment rendered by Hon'ble Apex Court in Arnesh Kumar vs. State of Bihar and another, 2014 8 SCC 273.