PRITPAL SINGH Vs. STATE OF UTTARAKHAND AND OTHERS

JUDGEMENT

(1.) Heard.

(2.) By means of this writ petition, moved under Article 226 of the Constitution of India, the petitioner has sought quashing of the First Information Report dated 6.11.2011 registered as FIR No. 520 of 2011 relating to offences punishable under Section 7 of the Cinematography Act, 1952, Police Station Rudrapur, District Udham Singh Nagar.

(3.) Learned counsel for the petitioner pleaded that the petitioner has no connection with theater Shyam Talkies, Rudrapur, in which blue / obscene film is said to have been exhibited.