MUKESH RASTOGI S/O LATE SHRI JHAMMAN LAL AND ORS. Vs. STATE OF UTTARAKHAND, THROUGH THE S.S.P, UDHAM SINGH NAGAR DISTRICT UDHAM SINGH NAGAR,

JUDGEMENT

(1.) HEARD .

(2.) BY means of this writ petition moved under Article 226 of Constitution of India, the petitioners have sought quashing of the First Information Report dated 06.10.2011, registered as Crime/F.I.R. No. Nil of 2011, relating to offences punishable under section 304B, 504 and 506 I.P.C., police station Sitarganj, District Udham Singh Nagar.

(3.) HAVING considered submissions of learned counsel for the petitioners, and learned counsel for the state, and after going through the contents of First Information Report, keeping in mind the nature of offence, this court is not inclined to interfere with the investigation of the case.