PRAVEEN KUMAR Vs. STATE OF UTTARAKHAND AND ANOTHER

JUDGEMENT

(1.) By means of present writ petition, the petitioners seek to quash the impugned FIR dated 12.07.2014 being Case Crime No. 208 of 2014, under Sections 120-B, 420, 467, 468, 471, 504 and 506 of IPC, PS Gang Nahar, District Roorkee, District Haridwar.

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(3.) Learned counsel for the State says that the investigation of the case is under progress and it will take sometime to complete the same.