CHANDRAPAL 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.) It is the submission of learned counsel for the petitioners that the FIR has been lodged against the petitioners only as a counterblast to the FIR lodged by petitioner no.1 against the respondent no.3 and others for the offences punishable under Sections 147, 149, 452, 323, 504, 427 and 506 IPC.