BRIJESH KUMAR Vs. STATE OF UTTARAKHAND

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 07.07.2012, registered as Crime No. 136 of 2012, relating to offences punishable under section 498A, 313, 504 and 506 I.P.C., and one punishable under section � of Dowry Prohibition Act, 1961, at Police Station Nehru Colony, District Dehradun.

(3.) LEARNED counsel for the State prays for and is allowed six weeks' time to file the counter affidavit.