LAWS(UTN)-2008-3-160

JITIN GOEL ASHOK GOEL Vs. STATE OF UTTARAKHAND

Decided On March 27, 2008
JITIN GOEL ASHOK GOEL Appellant
V/S
SHRAVAN KUMAR RAM KISHORE Respondents

JUDGEMENT

(1.) HEARD learned counsel for the petitioner. Admit the petition.

(2.) NOTICES on behalf of respondent nos. 1 and 3 are accepted by learned Addl. Govt. Advocate who prays for and is allowed three weeks4 time to file counter affidavit. Issue notice to respondent no. 2, Manoj Kumar Pant, who may also file his counter affidavit within the same period of three weeks. Also heard on the stay application.

(3.) BY means of this writ petition, the petitioner has sought quashing of the First Information Report registered as case crime no. 69/2007 in the Police Station Raipur, District Dehradun relating to offence punishable u/ss. 420, 466, 467, 471 and 120-B I. P. C.