ANEESH AHMED Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) By means of this writ petition, petitioner has sought quashing of impugned F.I.R. dated 30.03.2019, being F.I.R. No. 0056 of 2019, under Sections 420, 427, 120-B I.P.C., registered at Police Station Kotwali, Bageshwar, District Bageshwar.

(3.) Supplementary affidavit filed by learned counsel for the petitioner in Court is taken on record.