RINKU SUKHIJA S/O SRI ANIL SUKHIJA Vs. STATE OF UTTARAKHAND, STATION HOUSE OFFICER AND CONSTABLE 1174, ANURAG SINGH RAWAT

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 03.08.2011, registered as Crime No. 349 of 2011, relating to offences punishable under Section 332, 353, 504, 506 and 427 I.P.C., Police Station Kotwali Nagar Hardwar, District Hardwar.

(3.) HAVING considered submissions of learned Counsel for the parties, and after going through the papers on record, this Court is not inclined to interfere with the investigation of the case.