SMT. KULDEEP KAUSHIK W/O LAXMAN DUTT KAUSHIK Vs. STATE OF UTTARAKHAND THROUGH ITS SECRETARY HOME, S.H.O. POLICE STATION AND NAVEEN MOHAN SHARMA

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 First Information Report dated 20.08.2011, registered as crime No. 278 of 2011, 2 relating to offences punishable under Section 420, 467, 468, and 471 Indian Penal Code, Police Station Manglore, District Haridwar.

(3.) IN the above circumstances, this writ petition is dismissed summarily with the observation that if the Petitioner Kuldeep Kaushik surrenders before the court concerned her bail application shall be heard, and disposed of without unreasonable delay keeping in mind that she is a woman.(Stay application No. 8802 of 2011, stands disposed of).