OM PRAKASH 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 FIR was lodged against one Raja Pratap and Om Prakash for the offences punishable under Sections 420, 406, 504 ,506 IPC alleging therein that the accused persons took a loan of Rs. 10 lacs from the reporter and entered into transaction with him for sale of a piece of land, which was not theirs fraudulently. It is the submission of learned counsel for the petitioner that the FIR is delayed by aprox one year and the cheques were issued in the name of Raja Pratap and not the present petitioner.