DEEPAK KANDPAL 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 no injury has been sustained by the respondent No. 3 and the matter is squirrely covered with the judgment rendered by Honourable Apex Court in Arnesh Kumar Vs. State of Bihar and another, reported in (2014) 8 Supreme Court Cases 27