PARVEJ ALI 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 petitioner No. 1 also lodged an FIR against respondent No. 3 and his family members. Present FIR is nothing but a counterblast to the FIR lodged by the petitioner No. 1 against the respondent No. 3 and his family members.