SONU Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Heard Mr. Siddhartha Sah, Advocate holding brief of Mr. Sanjeev Singh, learned counsel for the petitioners and Mr. Amit Bhatt, learned Additional Government Advocate for the State.

(2.) By means of this writ petition, the petitioners have sought writ in the nature of certiorari quashing the First Information Report, registered at Police Station Ranipur, District Haridwar as Case Crime No.45 of 2010 relating to offences punishable under Sections 392 and 411 of IPC.

(3.) A further mandamus has been sought commanding the respondent nos.1 and 2 not to arrest the petitioners in connection with the aforesaid crime during the pendency of this writ petition.