VIJAY NATH S/O PRITHVIPAL Vs. STATE OF UTTARAKHAND; STATION HOUSE OFFICER POLICE STATION; VIRENDRA KUMAR CHOUHAN S/O HEERA SINGH

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) Urgency application No. 239 of 2010, is allowed.

(3.) By means of this writ petition, moved under Article 226 of Constitution of India, the petitioner has sought writ in the nature of certiorari quashing the First Information Report dated 06.01.2010, registered as First Information Report No. 17 of 2010, relating to offences punishable under Sections 452, 323, 504, 506 I.P.C., P.S. Kashipur, District Udham Singh Nagar. 2