SUKHWANT SINGH Vs. STATE OF UTTARAKHAND & OTHERS

JUDGEMENT

(1.) Present writ petition has been filed for the following reliefs:-

(2.) Respondent no.3 got lodged an FIR on 001.2018 at about 10:20 p.m. with the allegation that when the police team was on patrolling duty they stop a vehicle but the driver tried to reverse the vehicle as it seems that there were something wrong. It is stated that immediately they caught the person, sitting on the driving seat but other three persons ran away. It is alleged that on checking of vehicle they found forest Khair wood. The person namely Sameer Khan was caught on the spot and he disclosed the name of the persons, who ran away, in which petitioner was also named.

(3.) Learned counsel for the petitioner submits that petitioner has falsely been implicated in the instant case. He submits that the name of the petitioner came only on the basis of the confessional statement of Sameer Khan. He submits that petitioner is about 33 years of age and he has two younger children and in case petitioner is arrested, there will be no one to look after his family. He further submits that in case some protection is granted to the petitioner, he will no abscond.