RAJESH SINGLA Vs. STATE OF UTTARAKHAND AND OTHERS

JUDGEMENT

(1.) By means of present writ petition, the petitioner prays for the following reliefs, 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.) An F.I.R. was lodged by complainant Pradeep Gupta against Rajesh Singla accused, who has filed present criminal writ petition.