LIYAKAT ALI Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Since the present writ petitions arise out of the same FIR, therefore, they are being disposed of together by this common Judgment with the consent of learned counsel for the parties.

(2.) By means of present writ petition, the petitioners pray for the following relief, among others:

(3.) 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.