PAPPU Vs. STATE OF UTTARAKHAND AND OTHERS

JUDGEMENT

(1.) By means of present writ petition, the petitioner seeks to direct the respondents not to arrest the petitioner in relation to the FIR lodged by respondent no. 4 on 13.11.2015, under Sections 420, 467, 468, 471, 120 -B, 504 and 506 of IPC, registered as Case Crime No. 328 of 2015, at PS Patel Nagar, District -Dehradun.

(2.) A further prayer has been made to quash the impugned FIR dated 13.11.2015, under Sections 420, 467, 468, 471, 120 -B, 504 and 506 of IPC, being Case Crime No. 328 of 2015, registered at PS Patel Nagar, District -Dehradun.

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