AZEEM 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 the stolen buffalo has been recovered from Meharban who is in judicial detention. According to the learned counsel for the petitioners the present petitioners have no concern with the theft of buffalo.