RADHEY SHYAM SAXENA S/O SHRI KAUSHAL KISHORE (HUSBAND OF LATE KANTA DEVI FEMALE HEAD CONSTABLE) Vs. STATE OF UTTARAKHAND THROUGH ITS SECRETARY HOME AND STATION HOUSE OFFICER AND MAHENDRA SINGH GWAL POLICE INSPECTOR

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 18.08.2011, registered as crime No. 319 of 2011, relating to offences punishable under Section 447, 448 Indian Penal Code, and one punishable under Section 11 of U.P. Public Premises (Eviction of Unauthorized Occupants) Act, 1972, Police Station Ranipur, District Haridwar.

(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.