SMT. KANTA SHARMA, W/O. RAM PRAKASH SHARMA AND PANKAJ SHARMA, S/O. SHRI RAM PRAKASH SHARMA Vs. STATE OF UTTARAKHAND THROUGH SECRETARY IN THE DEPARTMENT OF HOME,

JUDGEMENT

(1.) HEARD .

(2.) BY means of this writ petition moved under Article 226 of Constitution of India, the Petitioners have sought quashing of First Information Report dated 09.08.2011, registered as Crime No. 109 of 2011, relating to offences punishable under Section 498A, 323, 504, 313 of I.P.C. and one punishable under Section 3/4 Dowry Prohibition Act, 1961, Police Station -Nehru Colony, District Dehradun.

(3.) HAVING considered submissions of learned Counsel for the parties and after going through the papers on record, this Court is not inclined to interfere with the investigation of the case. The writ petition is dismissed summarily, with the observation that if the Petitioners namely Kanta Sharma and Pankaj Sharma, surrender before the court concerned, their bail application shall be heard and disposed of without unreasonable delay (Stay application No. 10120 of 2011, stands disposed of).