RAJ KUMAR S/O LATE SHRI SUMER CHAND AND MAHABIR SINGH S/O LATE SHRI SUMER CHAND Vs. STATE OF UTTARAKHAND, THROUGH SENIOR SUPERINTENDENT OF POLICE AND

JUDGEMENT

(1.) HEARD .

(2.) BY means of this petition moved under Article 226 of Constitution of India the Petitioners have sought quashing of the first information report registered as crime No. 37 of 2010, relating to offences punishable under Section 323, 427, 504, 506 IPC, and one punishable under Section 3(1)(x) Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act 1982, Police Station Kotwali -Gang Neher Roorkee, District Haridwar.

(3.) ADMIT the petition.