RAJENDER SINGH @ VICKY S/O SHRI AJIT SINGH Vs. STATE OF UTTARAKHAND THROUGH SECRETARY HOME GOVERNMENT OF UTTARAKHAND,

JUDGEMENT

(1.) HEARD .

(2.) BY means of this writ petition moved under article 226 of Constitution of India, the petitioner has sought quashing of the F.I.R. Dated 31.07.2010, registered as crime No. 224 of 2010, relating to offences punishable under Section 506 I.P.C., and one punishable under Section 3(1)(x) of Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989, at P.S. Ramnagar, District Nainital.

(3.) ADMIT the petition.