MANJU KAUR Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Heard Mr. Dinesh Chauhan, learned counsel for the petitioner and Mr. Amit Bhatt, learned Additional Government Advocate for the State.

(2.) By means of this writ petition, the petitioner has sought writ in the nature of certiorari quashing the First Information Report, registered at Police Station Kunda, District Udham Singh Nagar as F.I.R. No.35 of 2010 relating to offences punishable under Sections 498-A, 304-B, 120-B of IPC and one u/s 3/4 of Dowry Prohibition Act.

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