JASBEER SINGH Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Heard Mr. M.K. Ray, learned counsel for the petitioner, Mr. Partiroop Pandey, learned A.G.A. for the State of Uttarakhand/respondent Nos. 1 & 2 and Mr. M.S. Bhandari, learned counsel for respondent No. 3.

(2.) Time was given to learned A.G.A. to ascertain whether petitioner has a criminal history. Today, on instructions, he submits that petitioner has no criminal history.

(3.) By means of this writ petition, petitioner has sought quashing of F.I.R. No. 187 of 2019, under Ss. 420, 406, 467, 468, 471, 504 and 506 of I.P.C., registered at Police Station Kichha, District Udham Singh Nagar on 14/6/2019 (Annexure No. 1 to the writ petition).