CHANDVEER Vs. STATE OF UTTARAKHAND AND TWO ORS.

JUDGEMENT

(1.) HEARD Mr. Manish Arora, Advocate for the petitioner and Mr. G.S. Sandhu, Government Advocate for the State.

(2.) BY means of this writ petition, the petitioner has prayed for quashing of the F.I.R. in Case Crime No. 359 of 2010, registered at Police Station Kotwali Manglore, District Haridwar, relating to offences punishable under Sections 420, 120 -B, 147, 148, 452, 323, 504 and 506 of IPC.

(3.) SPECIFIC role has been assigned to the petitioner in the First Information Report.