AKSHAY KUMAR @ BOBBY, S/O. SATYA PAL Vs. STATE OF UTTARAKHAND, THROUGH SECRETARY HOME, STATION HOUSE OFFICER AND CHARATPAL, S/O. MUNGA SINGH

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 09.05.2011, registered as Crime No. 198 of 2011, relating to offences punishable under Section 452, 323, 324, 506 and 386 I.P.C. Police Station Kotwali Roorkee, District Hardwar.

(3.) HAVING considered submissions of learned Counsel for the parties, and after going through the papers on record, this Court is not inclined to interfere with the investigation of the case at this stage.