LAWS(UTN)-2018-2-41

HARISH PANCHWAL Vs. STATE OF UTTARAKHAND

Decided On February 09, 2018
Harish Panchwal Appellant
V/S
STATE OF UTTARAKHAND Respondents

JUDGEMENT

(1.) By means of present writ petition, the petitioners seek the following reliefs, among others:

(2.) Heard learned counsel for the petitioners, learned counsel for the State, perused the documents brought on record and considered the grounds taken up in the writ petition.

(3.) It is the submission of learned counsel for the applicant that instead of filing complaint under section 138 of the Negotiable Instruments Act, an FIR has been lodged against the petitioner under Sec. 420417 IPC.