Uttarakhand High Court
Hon'Ble U.C.Dhyani vs Mr. P.S.Soun on 10 April, 2013
Author: U.C.Dhyani
Bench: U.C.Dhyani
WPCRL No. 392 of 2013 Hon'ble U.C.Dhyani, J.
Mr. Manish Arora, Advocate, present for the writ petitioner.
Mr. P.S.Soun, learned AGA, present for the State/respondents no. 1 & 2.
Issue notice to respondent no. 3. Steps be taken within a week.
List after the notice is served upon the said respondent.
The allegation against the petitioner and one another (Sonu Sonkar) is that the accused persons committed forgery, prepared some documents, affixed the seal of the Government and issued appointment letters to the complainant and his friends. It is the contention of learned counsel for the petitioner that the first information report is belated by one year and the wife of the petitioner is herself the victim of such fraud. The copy of the orders passed in favour of Smt. Reena Devi wife of the applicant have been enclosed at page no. 25 and 26 of the writ petition.
It is directed as an interim measure that no coercive steps shall be adopted to enforce the attendance of the petitioner before the Police or the I.O., provided he cooperates with the Investigating Agency, till the next date of listing.
(U.C.Dhyani, J.) 10.04.2013 Kaushal