PANKAJ Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) By means of this writ petition, petitioners have sought quashing of F.I.R. dated 26.04.2019, being Case Crime No. 7 of 2019, under Sections 409 I.P.C., registered at Police Station Didihat, District Pithoragarh.

(3.) A supplementary affidavit has been filed by respondent no. 3. In the said affidavit, it is stated that he has been authorized by Securitrans India Private Ltd. to represent the said company and to pursue the matter related to instant F.I.R. Such an Authority Letter is annexed as Annexure No. SA-1 to the supplementary affidavit.