AMIT AGARWAL Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) The present petition has been filed by the petitioner for quashing the impugned F.I.R. dtd. 25/5/2019, registered as F.I.R. No. 0057 of 2019, under Ss. 420 and 120-B of I.P.C. at Police Station Basant Vihar, District Dehradun. Further prayer has been made for commanding the respondents not to arrest the petitioner in view of the impugned F.I.R. during the pendency of the writ petition.

(2.) It is the submission of the learned counsel for the petitioner that petitioner has falsely been implicated in the instant crime. He further submits that nothing has been recovered from the possession of the petitioner and there is no public witness of the alleged incident.

(3.) On 20/6/2019, learned counsel for the State was directed to get instructions in the matter. Today, on instructions, Sri. Partiroop Pande, learned A.G.A. submits that petitioner has long criminal history and First Information Reports were lodged for similar offences against him in the year 2012, 2015 and 2016.