LAWS(UTN)-2010-7-377

VINIT KUMAR GOEL S/O SHRI ARYA MITTAR GOEL PRESENTLY POSTED AS CHIEF REGIONAL MANAGER AND Vs. STATE OF UTTARAKHAND, THROUGH DISTRICT MAGISTRATE, SUPERINTENDENT OF POLICE AND

Decided On July 23, 2010
Vinit Kumar Goel S/O Shri Arya Mittar Goel Presently Posted As Chief Regional Manager And Appellant
V/S
State Of Uttarakhand, Through District Magistrate, Superintendent Of Police And Respondents

JUDGEMENT

(1.) HEARD .

(2.) BY means of this writ petition moved under Article 226 of Constitution of India, the petitioners have sought quashing of the First Information Report dated 13.07.2010, registered with Police Station Narendra Nagar as Crime No. 2679 of 2010 relating to offences punishable under Section 323, 504, 506, I.P.C., and one punishable under Section 3(1)(X) of Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989.

(3.) ADMIT the petition.