NEEMA RAKHOLIYA W/O SHRI VISHAN DATT RAKHOLIYA, R/O JHALUWAJALA KHAM, POLICE STATION-KALADHUNGI, DISTRICT NAINITAL 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 19.04.2012, registered as F.I.R. No.131 of 2012, relating to offences punishable under Section 420, 167 and 198 of I.P.C., and one punishable under Section 15 of Indian Medical Council Act, 1956, Police Station Haldwani, District Nainital. 2

(3.) ADMIT the petition.