MOHAMMAD INTAZAR Vs. STATE OF UTTARAKHAND

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 19.06.2012, registered as Crime No.159 of 2012, relating to offence punishable under section 376 of I.P.C., at Police Station Bhagwanpur, District Hardwar.

(3.) ADMIT the petition.