AFROJ PARVEEN Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) BY means of present writ petition, the petitioners seek to quash the impugned FIR being Case Crime No. 430 of 2012, under Section 120 -B, 420, 504, 506 and 511 of IPC, PS Kotwali, District Dehradun.

(2.) WHEN the writ petition was taken up for admission on 30.01.2013, this Court passed the following order:

(3.) LEARNED counsel for the State says that the investigation of the case shall soon be completed, inasmuch as, only report of the Forensic Science Laboratory is being awaited by the investigating officer. Considering the facts of the case as also the interim protection which has already been granted in favour of the petitioner, 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 charge -sheet. 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 below: