DILSHAD AHMAD 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 the truck of the petitioner was carrying the illegally loaded minerals from Banganag river. Furthermore, the said truck was driven by the driver, who fled away from the spot. He was not having the valid permit and permission from the concerned authorities regarding the transportation of minerals.

(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.