SHEETAL KAUR Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) This Criminal Writ Petition has been filed under Article 226 of the Constitution of India to issue a writ of certiorari to quash the impugned First Information Report No.66 of 2022, registered with Police Station Kotwali Dehradun, District Dehradun for the offence under Ss. 120B, 323, 380, 342, 420, 441, 467, 468, 471, 506 of I.P.C.

(2.) The learned counsel for the State requested time to file counter affidavit.

(3.) The learned counsel for the petitioner opposed the said submission and requested to decide the present matter today itself.