SONU, S/O. TULARAM AND SATENDRA KUMAR, S/O. AMARPAL SINGH Vs. STATE OF UTTARAKHAND THROUGH SENIOR SUPERINTENDENT OF POLICE,

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. 265 of 2011, relating to offences punishable under Section 323, 452, 504 Indian Penal Code, Police Station Ranipur, District Haridwar.

(3.) IN its writ jurisdiction, this Court is not inclined to examine the factual aspects which are subject matter of investigation.