HARSH SINGH S/O SRI MOHAN SINGH R/O VILLAGE BAGHAR, POST BAGHAR POLICE STATION KAPKOTE DISTRICT BAGESHWAR Vs. STATE OF UTTARAKHAND, THROUGH SECRETARY HOME AT DEHRADUN,

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 01.12.2011, relating to offences punishable under section 406, 409 and 420 I.P.C., and one punishable under section 3/7 of Essential Commodities Act, Police Station Kapkote, District Bageshwar.

(3.) HAVING considered submissions of learned counsel for the petitioner, and learned counsel for the State, and in the facts and circumstances, this court is not inclined to interfere with the investigation of the case.