LAWS(UTN)-2017-6-104

SAJID Vs. STATE OF UTTARAKHAND & ANR

Decided On June 15, 2017
SAJID Appellant
V/S
State Of Uttarakhand And Anr Respondents

JUDGEMENT

(1.) Petitioner has approached this Court seeking the following reliefs:-

(2.) On 30.05.2017, an F.I.R. was lodged by S.I. Ghanraj Bisht at P.S. Police Station Vikasnagar, District Dehradun against unknown person for the offences punishable under Sections 379 and 411 of IPC and one punishable under Section 4/21 Khanan Act.

(3.) Learned counsel for the petitioner submitted that the petitioner is not named in the F.I.R.; he is innocent and has falsely been implicated in the instant case. There is no credible evidence against the petitioner and the F.I.R. does not disclose commission of any offence by the petitioner.