SMT. KEDARI DEVI W/O LATE SHRI KHUSHAL SINGH AND MASTER SANJU S/O LATE SHRI KHUSHAL SINGH THROUGH HIS MOTHER KEDARI DEVI BOTH Vs. STATE OF UTTARAKHAND THROUGH THE SECRETARY OF HOME UTTARAKHAND GOVT.,

JUDGEMENT

(1.) HEARD .

(2.) BY means of this petition moved under Article 226 of Constitution of India, the Petitioners have sought quashing of the First Information Report dated 28.06.2011, registered as crime No. 3 of 2011, relating to offences punishable under Section 304B, 498A, IPC, Revenue Police Circle, Kandarsyun -3, Tehsil Thalisain, District Pauri Garhwal.

(3.) HAVING considered submissions of learned Counsel for the Petitioners, and learned Counsel for the State, this writ petition is dismissed summarily without interfering with the investigation but with the observation that Petitioner No. 2 Master Sanju who is minor shall not be arrested during investigation, provided that he co -operates with the investigating agency. It is further observed that Petitioner No. 1 Kedari Devi, if surrenders before the court concerned her bail application shall be heard, and disposed of without unreasonable delay. (Stay application No. 6674 of 2011, stands disposed of).