SHIVENDER SINGH Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Petitioner seeks quashing of the FIR No. 197 of 2019, under Section 307 and 392 IPC, Police Station Prem Nagar, District Dehradun.

(2.) Heard learned counsel for the parties through video conferencing and perused the record.

(3.) According to the FIR, on 07.10.2019 at 3:15 PM, two persons visited the shop of the informant and at the gunpoint looted gold, which was worth Rs.2 lakh. After investigation, charge sheet has been submitted against four persons under Sections 395, 398, 412 and 307 IPC and IO has written that investigation is continued against the petitioner and others.