SHAHROJ SIDDIQUI S/O SHAMIM AND ORS. Vs. STATE OF UTTARAKHAND, THROUGH THE SECRETARY OF HOME, UTTARAKHAND GOVT., STATION HOUSE OFFICE AND SMT. FIRDOS JAHAN W/O SHAHROJ SIDDIQUI D/O LATE MAHFOOZ ALI

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 14.06.2011, registered as crime No. 206 of 2011, relating to offences punishable under Section 498A, 377, 323, 504 and 506 I.P.C., and one punishable under section 3/4 of Dowry Prohibition Act, 1961, Police Station Jwalapur, District Hardwar.

(3.) ADMIT the petition.