SHEKHAR ARORA Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) AN FIR was lodged against the petitioner for the offences punishable under Sections 498A, 323, 504, 506 IPC.

(2.) WHEN the writ petition was taken up for hearing on 20.03.2015, co -ordinate Bench of this Court passed an order which is reproduced here -in -below:

(3.) IT is the submission of learned Dy. Advocate General that investigation of the case is under progress and it will take some time to complete the investigation.