ASHIF ALI Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Present writ petition has been filed for the following reliefs:-

(2.) On 22/4/2018 respondent no.3 got lodged a first information report at Police Station Vikas Nagar District Dehradun with the allegation that petitioner-Ashif Ali, who is brother-in-law of one Naeem Hussain, in collusion with Naeem Hussain had grabbed Rs.12.00 lakhs from him on the pretext that he would provide job to his son.

(3.) Learned counsel for the petitioner submitted that petitioner has falsely been implicated in the instant case. He submits that the allegations made in the FIR are totally false and frivolous. He further submits that petitioner has not cheated respondent no.3.