KHALIL AHMED Vs. STATE OF UTTARAKHAND

JUDGEMENT

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

(2.) First information report was lodged by respondent no. 3, S.I. Kailash Singh Dev with the allegation that on 28.03.2018, he was on patrolling duty along with his companions. The informant gave information that some persons were involved in cutting and selling the meat of cow. On the basis of information, the police raided the place. They found that three persons including the petitioner were involved in cutting the meat. The police team tried to catch them but two persons ran away and two were caught. It is stated in the FIR that the petitioner was one of them, who ran away.

(3.) Learned counsel for the petitioner submitted that petitioner has falsely been implicated in the instant case. He submits that the petitioner is a law abiding citizen and has no criminal history. He further submits that the FIR lodged by respondent no. 3, is fabricated due to private and personal grudge and petitioner deserves interim protection.