BALKRISHNA PATHAK Vs. STATE OF UTTARAKHAND

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.) According to learned counsel for the petitioner it was respondent No. 3, who obtained the loan and did not repay the same. Instead of returning the same he has levelled forged allegations against the petitioner that he has taken the bribe. According to learned Senior Counsel the allegation is levelled just to save himself (respondent No. 3) from repaying the loan amount, which he (respondent No. 3) has taken from the Bank.