AHMAD ALI, S/O. SRI MOHAMMAD ALI Vs. STATE OF UTTARAKHANDTHROUGH SECRETARY HOME, STATION HOUSE OFFICER, FAKEER MOHAMMAD, S/O. PEER BAKSH AND KARAYAT SAH, S/O. CHOTE SAH

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 21.08.2011, registered as F.I.R. No. 137 of 2011, relating to offence punishable under Section 379 I.P.C., Police Station Gadarpur, District Udham Singh Nagar.

(3.) HOWEVER , considering the nature of 3 offence, and facts and circumstances of the case, this Court is not inclined to interfere with the investigation. Therefore, without expressing any opinion as to final merits of the case, the writ petition is dismissed summarily with the observation that if the Petitioner Ahmad Ali surrenders before the court concerned, his bail application shall be heard and disposed of without unreasonable delay. (Stay Application No. 9874 of 2011, also stand disposed of).