ISHTIYAK Vs. STATE OF UTTARAKHAND & OTHERS

JUDGEMENT

(1.) This petition has been filed by the petitioner seeking the following reliefs:

(2.) The facts, relevant to the writ petition, are that, on 21.03.2018, when the complainant alongwith other police officials was on official duty, they saw a Pick-up parked in the side of the road. On hearing the siren of the police vehicle, the said vehicle started plying towards Khatima. On being suspicion, the police personnel chased the said vehicle and the said vehicle got impinged with the wall and the driver fled away from the spot. It is stated in the F.I.R. that one of the police personnel recognized the driver as Ishtyak Seth. While making search of the vehicle, six bullocks were found tied, out of them, one died.

(3.) Learned counsel for the petitioner submitted that allegations made against the petitioner in the impugned F.I.R. are totally false and, therefore, protection should be granted to the petitioner.