P.P. RAMCHANDRAN S/O P.P. PUSPAKARAN R/O 281 GURU ROAD, PATEL NAGAR, DEHRADUN, DISTRICT DEHRADUN. Vs. STATE OF UTTARAKHAND, THROUGH SENIOR SUPERINTENDENT OF POLICE, DEHRADUN, DISTRICT DEHRADUN

JUDGEMENT

(1.) HEARD.

(2.) BY means of this writ petition, moved under Article 226 of Constitution of India, the petitioner has sought quashing of First Information Report No. 77 of 2012, relating to offences punishable under Section 420, 504 and 506 of I.P.C., Police Station Patel Nagar, District Dehradun.

(3.) ADMIT the petition.