RAVI KUMAR Vs. STATE OF UTTARAKHAND & OTHERS

JUDGEMENT

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

(2.) Respondent no.3 got lodged an FIR on 25.03.2018 against the petitioner alleging therein that the vehicle was full of illegal minor minerals.

(3.) Learned counsel for the petitioner submits that petitioner has falsely been implicated in the instant case. He submits that the FIR is nothing but is a tactics to harass the petitioner by implicating in false case. He submits that the Investigating Officer without investigating the matter is threatening the petitioner for arrest, which is in violation of fundamental rights of the petitioner.