ANIL KUMAR JOSHI Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) This criminal miscellaneous application has been filed by the applicant challenging the order dtd. 8/12/2015 passed by learned Additional Sessions Judge, 1st Dehradun, in Criminal Revision No. 112 of 2015.

(2.) Brief facts of the case are that the respondent no. 2 moved an application under Sec. 156 (3) of CrPC before the learned Magistrate, where respondent no. 2 made allegation against the applicant for the offences punishable under Ss. 420, 467, 468, 471, 167, 342, 166, 168, 219, 220 and 218 of IPC.

(3.) The present applicant is a police personnel and at the relevant time was posted as Station House Officer, Police Station, Dalanwala. The allegation made by respondent no. 2 in the aforesaid application was that the false FIR was registered against him by the present applicant in connivance with certain other persons.