MAHESH CHAND SHARMA @ MAHESH BHARDWAJ S/O CHANDAR BHAN SHARMA Vs. STATE OF UTTARAKHAND, THROUGH SENIOR SUPERINTENDENT OF POLICE, STATION OFFICER AND SHRI RAVISH KUMAR S/O. SHRI KHEM SINGH

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 registered as Crime No. 308 of 2010, relating to offences punishable under Section 420, 467, 468 and 471 I.P.C.,Police Station Ranipur, District Haridwar.

(3.) ADMIT the petition.