JAI PRAKASH Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) BY means of present writ petition, the petitioners seek to quash the impugned FIR dated 01.02.2015, lodged by respondent no.3, registered as Case Crime No. 28 of 2015, under Sections 498 -A, 323, 504, 506 of IPC and Section 3/4 of the Dowry Prohibition Act, PS Vikas Nagar, District Dehradun.

(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 20.02.2015, this Court passed the following order: