MUMTAJ KHAN @ BABU Vs. SENIOR SUPERINTENDENT OF POLICE

JUDGEMENT

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

(2.) Allegations in the F.I.R are that the petitioner along with two others by erasing the chasis number of Truck No. UA 06 F8592 and HR 56 5196 committed fraud. Furthermore, they exchanged the chasis number of the said vehicles. It is further stated in the F.I.R. that, on seeing them, the petitioner fled away from the spot.

(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. He submitted that the petitioner has falsely been implicated in the instant case.