ASHISH KUMAR Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) BY means of present writ petition, the petitioners seeks to quash the impugned FIR dated 01.02.2013, lodged by respondent no.3, registered as Case Crime No. 11 of 2013, under Sections 419, 420, 467, 468 of IPC, PS Kotdwar, District Pauri Garhwal.

(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: