JAVED AALAM Vs. STATE OF UTTARAKHAND & OTHERS

JUDGEMENT

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

(2.) Respondent no. 3 (complainant) lodged an F.I.R. with the allegation that he red-handed caught two employees working in his shop stealing the items from his shop. The named accused informed the complainant that several other persons are also involved in the said crime. According to the petitioner, name of the petitioner came into light on the confessional statement of those employees.

(3.) Learned counsel for the petitioner submitted that allegations made against the petitioner are totally false and, therefore, protection should be granted to the petitioner.