AZIM SHAHID Vs. STATE OF UTTARAKHAND AND OTHERS

JUDGEMENT

(1.) By means of present writ petition, the petitioner prays for the following reliefs, 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.) Although the offence under Section 363 of IPC has been imposed against the petitioner, but, learned counsel for the petitioner has placed an order dated 13.02.2017 passed by learned 2nd Judicial Magistrate, Roorkee to show that co-accused was refused remand under Section 363 of IPC. Learned counsel for the petitioner submitted that family members of the complainant assaulted the petitioner and his father in respect of which an Application under Section 156 (3) Cr.P.C. is pending before the court concerned.