RAKESH DHASMANA Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) BY means of present writ petition, the petitioner seeks to quash the impugned FIR dated 01.12.2013 registered as Case Crime No. 147 of 2013, under Sections 420, 467, 468, 471 of IPC, PS Bahadrabad, 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.) WHEN the writ petition was taken up for admission on 21.02.2014, this Court passed the following order: