MUFTI RAIS AHMAD Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Heard Mr. A.S. Rawat, Senior Advocate assisted by Mr. PC. Pethshali, learned counsel for the petitioner and Mr. Sandeep Tandon. learned Deputy Advocate General for the State of Uttarakhand.

(2.) By means of present writ petition, petitioner seeks to quash the F.I.R. dtd. 29/6/2019, registered as FIR No. 237 of 2019, under Ss. 153-A(1)(b) and 505 (2) of I.P.C. at Police Station Kotwali Dehradun, District Dehradun.

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