FAIZAN S/O KABEER Vs. STATE OF UTTARAKHAND THROUGH S.S.P., STATION HOUSE OFFICER AND SUNIL SINGH RAMOLA

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 05.08.2011, registered as Crime No. 176 of 2011, relating to offences punishable under Section 3/5/8/11 Uttarakhand Cow Progeny (Protection) Act, Police Station Bhagwanpur, District Hardwar.

(3.) THEREFORE , without expressing any opinion as to final merits in the matter, the writ petition is summarily dismissed, with the observation that if the Petitioner Faizan surrenders before the court concerned, his bail application shall be heard and disposed of without unreasonable delay. (Stay Application No. 8721 of 2011 stands disposed of).