JAVED HUSAIN 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 F.I.R. on 23.03.2018 alleging therein that when he was on official duty, he stopped the vehicle, which was full of illegal mine and minerals. It is stated in the F.I.R. that the drivers of the said vehicle 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.