KUSHLENDRA TYAGI, S/O. LATE SHRI RAJENDRA TYAGI Vs. STATE OF UTTARAKHAND THROUGH SECRETARY HOME, STATION HOUSE OFFICER AND NARENDRA KUMAR, PRESENTLY POSTED AS EXECUTING OFFICER

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 FIR dated 06.07.2011, registered as FIR No. 308 of 2011, relating to offences punishable under Section 409 Indian Penal Code, Police Station Rudrapur, District Udham Singh Nagar.

(3.) HAVING considered submissions of learned Counsel for the Petitioner, and learned Counsel for the State, and after going through the contents of FIR, and considering the nature of the offence, this Court is not inclined to interfere with the investigation of the case. Therefore, the writ petition is dismissed summarily with the observation that if the Petitioner Kushlendra Tyagi, surrenders before the court concerned his bail application shall be heard and disposed of without unreasonable delay. (Stay application No. 8304 of 2011, also stands disposed of).