SHANTI DEVI 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.) The allegation, in a nutshell, against the petitioner is that the petitioner prepared a forged document relating to Trust, abused him and also threatened the reporter with dire consequence. Learned counsel for the petitioner submitted that the offence under Section 467 of IPC is not made out against the petitioner.