VIKAS JAIN Vs. STATE OF UTTARAKHAND AND OTHERS

JUDGEMENT

(1.) By means of present writ petition, the petitioner seeks 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.) It is the submission of learned counsel for the petitioner that the petitioner is not named in the FIR. The allegations have been levelled against one Rishiraj Tomar. From perusal of the FIR it appears that the same has been lodged on the basis of some information received by the reporter from someone and only on the basis of stipulation that the alleged offence might be committed by the named accused.