BIRMA, W/O SORAJ AND SORAJ, S/O NATTHU 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 Petitioners have sought quashing of the first information report dated 30.11.2010, registered as crime No. 269 of 2010, relating to offences punishable under Section 323, 504, 506, 498A IPC, and one punishable under section 3/4 of Dowry Prohibition Act, 1961, Police Station -Kotwali Laksar, District Haridwar.

(3.) ALSO , learned G.A., states that after completion of investigation final report has already been submitted in the matter. It is also pertinent to mention here that a compromise application No. 965 of 2011, supported by affidavit has been filed before this Court by the parties concerned.