MONA Vs. STATE OF UTTARAKHAND

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 01.05.2011, registered as F.I.R. No. 145 of 2011, relating to offence punishable under Section 306 of Indian Penal Code at Police Station -Haldwani, District -Nainital.

(3.) HAVING considered submissions of learned counsel for the parties present and without expressing any opinion as to final merits in the matter, this Court is not inclined to interfere with the investigation of the case.