SANDESH KUMAR Vs. STATE OF UTTARAKHAND AND OTHERS

JUDGEMENT

(1.) By means of present writ petition, the petitioner seeks to quash the FIR dated 15.10.2015, registered as Case Crime No. 306 of 2015, lodged by respondent no. 3, under Sections 420, 498-A of IPC and Section 3/4 of the Dowry Prohibition Act, at PS Kotwali Roorkee, District Haridwar.

(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 as, 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. The same is accordingly being disposed of in view of the judgment rendered by Hon'ble Apex Court in Arnesh Kumar vs. State of Bihar and another, 2014 8 SCC 273, irrespective of penal sections which have been fastened against the petitioner, wherein it was held as below: