VISHAL UNIYAL S/O VIJAY KUMAR UNIYAL Vs. STATE OF UTTARAKHAND; STATION HOUSE OFFICER; SARITA UNIYAL D/O S R PANT

JUDGEMENT

(1.) Heard.

(2.) By means of this writ petition moved under Article 226 of Constitution of India, the petitioner has sought writ in the nature of certiorari quashing of the First Information Report dated 28.04.2011 registered as crime no. 125 of 2011, relating to offences punishable under section 420, 406 and 120B I.P.C., police station kotwali, District Dehradun.

(3.) Learned counsel for the petitioner submitted that due to the matrimonial discord between the petitioner and his wife (respondent no.3) one after another litigations are being initiated against the petitioner. The impugned First Information Report is got lodged under section 156 (3) of Cr.P.C, which is alleged to be abuse of process of law.