ABDUL MOIN KHAN Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) Urgency application No. 243 of 2010 is allowed.

(3.) By means of this writ petition, moved under Article 226 of Constitution of India, the petitioners have sought writ in the nature of certiorari quashing the First Information Report dated 10.01.2010, registered as crime No. 25 of 2010, relating to offences punishable under Sections 498A, 323, 313 I.P.C. and one punishable under Section 3/4 Dowry Prohibition Act, 1961, P.S. Haldwani, District Nainital.