RUPESH AGNIHOTRI S/O SHRI NARAYAN PRASAD AGNIHOTRI Vs. STATE OF UTTARAKHAND THROUGH SECRETARY HOME, S.H.O. POLICE STATION PATEL NAGAR AND CHARU AGNIHOTRI D/O SHRI VINOD KUMAR RAJPUT (ALSO W/O SHRI RUPESH AGNIHOTRI)

JUDGEMENT

(1.) HEARD .

(2.) BY means of this writ petition moved under Article 226 of Constitution of India, the 2 Petitioner has sought quashing of the First Information Report dated 10.08.2011, registered as crime No. 109 of 2011, relating to offences punishable under Section 498A, 323, 504 and 506 Indian Penal Code, Police Station Raipur, District Dehradun.

(3.) HAVING considered submissions of learned Counsel for the Petitioner, and learned Counsel for the State, and after going through the papers on record, this Court is not inclined to interfere with the investigation of the case so far as it relates to the Petitioner who is husband of the complainant.