RIFAKAT Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Heard Mr. Mohd. Allauddin, learned counsel for the petitioner and Mr. Saurabh Pande. learned Brief Holder for the State of Uttarakhand.

(2.) By means of present writ petition, petitioner seeks to quash the F.I.R. dtd. 27/12/2018, registered as Case Crime No. 276 of 2018, under Sec. 135 of Electricity Act at Police Station Piran Kaliyar, District Haridwar.

(3.) The writ petition is being disposed of at the admission stage itself with the consent of learned counsel for the parties.