ARUN KUMAR Vs. STATE OF UTTARAKHAND

JUDGEMENT

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

(2.) Allegations in the FIR are that the petitioner along with the one co-accused, for the purpose of gaining the profit, used to change the A.T.M. and withdraw the money of the innocent persons by using forgery. It is also stated in the FIR that, due to this act, they causes financial loss to the people and the people are under grave threat and are unable to give statements against them.

(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.