LAWS(UTN)-2011-9-65

POORAN CHANDRA JOSHI, S/O. LATE SHRI TRILOK CHANDRA AND SMT. SANTI DEVI, W/O. SHRI POORAN CHANDRA JOSHI Vs. THE STATE OF UTTARAKHAND THROUGH PRINCIPAL SECRETARY HOME,

Decided On September 06, 2011
Pooran Chandra Joshi, S/O. Late Shri Trilok Chandra And Smt. Santi Devi, W/O. Shri Pooran Chandra Joshi Appellant
V/S
The State Of Uttarakhand Through Principal Secretary Home, Respondents

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 dated 25.08.2011, registered as Crime No. 176 of 2011, relating to offence punishable under Section 304B I.P.C., Police Station Khatima, District Udham Singh Nagar.

(3.) HAVING gone through the contents of the First Information Report, and other papers on record, in the facts and circumstances of the case, this Court is not inclined to interfere with the investigation of the case.