VINOD CHAURASIA 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.) It is the submission of learned counsel for the petitioner that after ten years of the marriage, present FIR has been lodged to harass the petitioner. Whereas petitioner is SubInspector in Police (STF, Cyber Crime). The reporter is a Police Constable in Uttarakhand.