ABRISH @ KASIM Vs. STATE OF UTTARAKHAND & OTHERS

JUDGEMENT

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

(2.) Briefly put, the case of the petitioner is as follows:

(3.) The submission of learned counsel for the petitioner is that the petitioner has no faith on police personnel of Police Station Patel Nagar, Dehradun, inasmuch as, the said police personnel are biased against the petitioner. They, anyhow, want to implicate the petitioner in a false case and frivolous case and want to file charge sheet against the petitioner. He submitted that since the petitioner is not fulfilling the illegal gratification demands of the said police officials, he apprehends that he and his family members will be arrested and will be implicated in false cases by the said police personnel.