ANIL KANPURIYA Vs. STATE OF UTTARAKHAND AND OTHERS

JUDGEMENT

(1.) By means of present writ petition, the petitioner seeks to quash the FIR dated 31.03.2015, registered as Case Crime No. 22 of 2015, lodged by respondent no. 4, under Sections 420, 467, 468, 469, 471 and 120B of IPC, PS Rajpur, District Dehradun.

(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.) Considering the facts of the case, it will be of no use keeping the present criminal writ petition pending for disposal, inasmuch as, the investigation is going on and ultimately, the investigation will come to its logical conclusion only under Section 173 of the Criminal Procedure Code either by a final report or by a chargesheet.