MOHD AFSAR Vs. STATE OF UTTARAKHAND & OTHERS

JUDGEMENT

(1.) This petition has been filed by the petitioner seeking the following reliefs:

(2.) Allegation against the petitioner in the F.I.R. lodged by the respondent no.3 (complainant) is that, on 07.09.2017, Vehicle No. UP 15 AT 4690 was being checked by the police personnel and, while checking, the said vehicle, which was driven by the petitioner, was found loaded with full of sand. When police personnel asked the petitioner to show the valid document i.e. Paper J/MM-11 regarding transportation of the said sand; he could not show the desired document.

(3.) Learned counsel for the petitioner submitted that the petitioner has falsely been implicated in the instant crime and allegations made against the petitioner in the impugned F.I.R. are totally false and, therefore, protection should be granted to the petitioner.