SUMIT RAWAT 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.) The allegation against the petitioners in the FIR, in a nutshell, is that the petitioners No. 1 & 2 demanded Rs. 15 lacs on mobile in order to settle the matter which relates to the audit expenditure in the rehabilitation of Sri Kedar Nath Shrine. Learned counsel for the petitioners submitted that there is no question of demanding any money by the petitioners from respondent No.