AIZAZ Vs. STATE OF UTTARAKHAND AND OTHERS

JUDGEMENT

(1.) By means of present writ petition, the petitioners pray for the following relief, 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.) It is the submission of learned counsel for the petitioner that it is a no injury case, in which, admittedly none sustained any injury. According the FIR, a country made pistol was allegedly recovered from the possession of Mohd. Ali Kamran not by the Police, by the victim/respondent no.3 and his companions. Submission of learned counsel for the petitioner is also that there is a dispute regarding the property between the parties and a civil suit is pending adjudication between them.