ASHISH VERMA Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) THE petitioners, by means of present criminal writ petition, seek a writ, order or direction in the nature of certiorari quashing the impugned FIR lodged by respondent no. 2 with the respondent no. 1 being case crime no. 31 of 2014 (FIR no. 209 of 2014) under Sections 406, 420, 504, 506, 120B IPC, at police station, Kashipur, District Udham Singh Nagar.

(2.) WHEN the criminal writ petition was first taken up for admission, this Court passed the following order on 19.05.2014:

(3.) LEARNED Dy. Advocate General says that the investigation of the case is going on and the same will reach to its logical conclusion soon. Considering the facts of the case as also the interim protection which has already been granted in favour of the petitioners, it will be of no use keeping the present criminal writ petition pending for disposal, in as much as, the investigation is going on and ultimately, the investigation will come to its logical conclusion only under Section 173 of the Code of Criminal Procedure 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, wherein it was held as under: