SUMIT KUMAR Vs. STATE OF UTTARAKHAND

JUDGEMENT

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

(2.) On 19.04.2017, an F.I.R. was lodged by the respondent no. 4 alleging therein that the petitioner along with others extorting money from the complainant on the pretext of withdrawal of complaint case registered against the respondent no. 4 at Muzaffarnagar.

(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.