SUKHWANT SINGH Vs. STATE OF UTTARAKHAND & OTHERS

JUDGEMENT

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

(2.) Allegation against the petitioner in the F.I.R. lodged by the respondent no.3 (complainant) is that, on the pretext of sending the respondent no. 3 abroad, the petitioner & other co-accused persons, grabbed Rs. 7,30,000/- from the complainant. It is also stated in the F.I.R. that neither the respondent no. 3 is being sent to abroad nor his passport, blank stamp papers signed by the respondent no. 3 and the said money is being returned back to the respondent no. 3. Furthermore, threatening of dire consequences is being given to the complainant by the accused persons.

(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.