MOHD. KASIM KHAN, S/O. MOHD. USMAN AND AKASH SHUKLA, S/O. SHRI RAKESH SHUKLA Vs. THE STATE OF UTTARAKHAND THROUGH PRINCIPAL SECRETARY HOME,

JUDGEMENT

(1.) HEARD .

(2.) BY means of this writ petition moved under Article 226 of Constitution of India, the Petitioners have sought quashing of First Information Report No. 247 of 2011, dated 14.09.2011, registered at Police Station -Haldwani, District Nainital, relating to offences punishable under Section 420, 467 of Indian Penal Code.

(3.) THEREFORE , in the facts and circumstances of the case, this Court is not inclined to interfere with the investigation of the case, nor can it be said, that it is a fit case for quashing of the First Information Report. Therefore, the writ petition is dismissed summarily, with the observation that if the Petitioners namely Mohd. Kasim Khan and Akash Shukla surrender before the court concerned, their bail application shall be heard and disposed of without unreasonable delay (Stay application No. 9952 of 2011, stands disposed of).