- (1.) Leave granted.
(2.) The present appeal, by special leave, is preferred by the appellants assailing the Judgment and Order dated 28.02.2018 passed by the High Court of Uttarakhand at Nainital in Criminal Writ Petition No. 104 of 2018 whereby the High Court dismissed the writ petition.
(3.) The writ petition before the High Court was filed by the appellants herein, inter alia, praying for (i) quashing F.I.R. No. 446/2017 dated 03.12.2017 under Section 420, 467, 470, 471 and 120B of the Indian Penal Code ("IPC" for short) at Police Station Kichha, District Udham Singh Nagar; (ii) quashing the impugned Order dated 28.11.2017 passed by the Judicial Magistrate/Civil Judge, Rudrapur, Udham Singh Nagar in Complaint Case No. 330/2017 titled as "M/s Kesar Enterprises Ltd. vs. Panna Vinay Shah and Others"; and (iii) directing respondent Nos. 2 and 3 not to harass and arrest the appellants in connection with the aforesaid FIR.;