LAKHA @ IKHLAKH Vs. STATE OF UTTARAKHAND AND OTHERS

JUDGEMENT

(1.) Petitioner has approached this Court seeking the following reliefs:-

(2.) On 06.05.2018, an F.I.R. was lodged by the respondent no. 3 at P.S. Kotwali Haridwar, alleging therein that on 06.05.2018 he was going to Khatoli for personal work from his house. He sat in a bus at Haridwar Bus Station and kept his bag near the seat. As soon as the bus started plying, two unknown persons flee away by taking away the bag of the complainant. Thereafter, with the assistance of public, one person has been caught, who told his name as Irfan. During the search, purse of the complainant was recovered from the pocket of the Irfan. But, other person flew away from the spot by taking the bag of the complainant. It is alleged that the said person Irfan told the name of another person as Lakha (petitioner).

(3.) It is the submission of the learned counsel for the petitioner that petitioner has falsely been implicated in the instant crime. She further submitted that petitioner is not arrested on the spot and has been implicated on the basis of the co-accused.