VIVEK AGRAWAL S/O SRI GHANSHYAM AGARWAL Vs. STATE OF UTTARAKHAND THROUGH SECRETARY HOME, CIVIL SECRETARIAT,

JUDGEMENT

(1.) HEARD .

(2.) BY means of this writ petition, moved under Article 226 of the Constitution of India, the petitioner has sought quashing of the first information report dated 05.07.2010, registered as Crime No. 04 of 2010, relating to offence punishable under Section 3/7(1)/14 of the Foreigners Act, 1946, police station Chakrata, District Dehradun.

(3.) ADMIT the petition.