ANADI RANJAN HALDAR S/O LATE SANTOSH KUMAR HALDAR AND ORS. Vs. STATE OF UTTARAKHAND, THROUGH THE SECRETARY OF HOME, UTTARAKHAND GOVT.,

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 No. 21 of 2011, relating to offences punishable under Section 147, 323, 504 and 506 I.P.C., and under Section 3(1)(X) of SC and ST (Prevention of Atrocities) Act, 1989, Police Station Dineshpur, District Udham Singh Nagar.

(3.) ADMIT the petition.