DEEPAK RAJGURU Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Heard.

(2.) Admit.

(3.) This writ petition has been filed under Article 226 of the Constitution of India by the petitioner for quashing the impugned F.I.R. No. 0074 of 2019 dtd. 23/5/2019, under Ss. 420, 465 and 467 of IPC, registered at Police Station Muni-Ki-Reti, District Tehri Garhwal and seeking order or direction in the nature of mandamus for stay of arrest of the petitioner in connection with the aforesaid F.I.R.