PRADIP KUMAR SAINI S/O SHRI RAM SARAN SAINI AND ORS. Vs. STATE OF UTTARAKHAND THROUGH SENIOR SUPERINTENDENT OF POLICE U.S NAGAR, DISTRICT UDHAM SINGH NAGAR,

JUDGEMENT

(1.) HEARD .

(2.) BY means of this petition, moved under Article 226 of Constitution of India, the petitioners have sought quashing of the First Information Report dated 03.11.2011, registered as Crime No. 514 of 2011, relating to offences punishable under section 498A and 323 of I.P.C., and one punishable under section 3/4 of Dowry Prohibition Act, 1961, Police Station Rudrapur, District Udham Singh Nagar.

(3.) IN the above circumstances keeping in mind the principle of law laid down in B.S.Joshi Vs. State of Haryana : (2003) 4 SCC 675, the petition deserves to be allowed. Accordingly, this writ petition is allowed. The impugned First Information Report dated 03.11.2011, registered as Crime No. 514 of 2011, relating to offences punishable under section 498A and 323 of I.P.C., and one punishable under section 3/4 of Dowry Prohibition Act, 1961, Police Station Rudrapur, District Udham Singh Nagar, and investigation thereon is hereby quashed. ( Compounding Application No. 12340 of 2011 stands disposed of).