SMT KALPANA JOSHI W/O DEEPAK JOSHI AND DEEPAK JOSHI S/O PURUSOTAM JOSHI BOTH R/O JUDGE FARM NEARDHAN MILL, HALDWANI DISTRICT NAINITAL Vs. STATE OF UTTARAKHAND, THROUGH SECRETARY (HOME) UTTARAKHAND, DEHRADUN

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 13.10.2011, registered as F.I.R. No. 330 of 2011, relating to offences punishable under section 420 and 467 of I.P.C., Police Station Haldwani, District Nainital.

(3.) HAVING considered submissions of learned counsel for the petitioners, and after going through the papers on record, without expressing any opinion as to final merits in the matter, this court is not inclined to interfere with the investigation of the case.