AMARJEET SINGH, S/O. SRI. SATENDRA SINGH Vs. STATE OF UTTARAKHAND, THROUGH SENIOR SUPERINTENDENT OF POLICE,

JUDGEMENT

(1.) HEARD .

(2.) BY means of this writ petition moved under Article 226 of Constitution of India, the Petitioner has sought quashing of the First Information Report dated 25.08.2011, registered as Crime No. 162 of 2011, relating to offences punishable under Section 147, 148, 323, 504, 506, 427 of I.P.C., Police Station Jaspur, District Udham Singh Nagar.

(3.) IN the above circumstances, this Court is not inclined to interfere with the investigation of the case. Therefore, the writ petition is summarily dismissed with the observation that if the Petitioner Amarjeet Singh surrenders before the court concerned, his bail application shall be heard and disposed of without unreasonable delay. (Stay Application No. 9517 of 2011 and Caveat Application No. 739 of 2011 stand disposed of).