AMIT BISHT Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) BY means of present writ petition, the petitioners seeks to quash the impugned FIR dated 23.09.2014, lodged by respondent no.3, registered as F.I.R. No. 73 of 2014, under Sections 323, 504, 506, 427, 332 and 353 of IPC, PS Almora, District Almora.

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

(3.) WHEN the writ petition was taken up for admission on 26.09.2014, this Court passed the following order: