CHANDRA BHAN SINGH DHAPOLA 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 First Information Report dated 28.04.2012, registered as F.I.R. No.21 of 2012, relating to offences punishable under Section 120B, 420, 379 and 411 of I.P.C., Police Station Kotwali, District Bageshwar.

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