S.N. SINGH S/O LATE VIJAY SINGH AND LAKIYA DEVI W/O SHRI S.N. SINGH Vs. STATE OF UTTARAKHAND, THROUGH THE SECRETARY OF HOME UTTARAKHAND GOVERNMENT,

JUDGEMENT

(1.) HEARD .

(2.) BY means of this writ petition moved under Article 226 of Constitution of India, the Petitioners 2 have sought quashing of the first information report registered as crime No. 42 of 2011, relating to offence punishable under Section 304 IPC, Police Station Ranipur, District Haridwar.

(3.) IN the above circumstances, without expressing any opinion as to final merits of the case, this Court is of the view that it is not a fit case of interference with the investigation of the case.