REKHA MITTAL Vs. STATE OF UTTARAKHAND AND OTHERS

JUDGEMENT

(1.) By means of present writ petition, the petitioner prays for the following relief, among others: "A writ, order or direction in the nature of certiorari quashing the impugned FIR bearing Case Crime No. 68 of 2016 under Sections 420,467,468,471,504, 506 of IPC, PS Clementown District Dehradun lodged by respondent no.3 and also be pleased to stay the arrest of the petitioner during pendency of this writ petition."

(2.) Heard learned counsel for the petitioner, learned counsel for the State, perused the documents brought on record and considered the grounds taken up in the writ petition.

(3.) The allegation against the petitioner is that she is wrongly claiming herself to be wife of one Dev Kumar Mittal. The matter is pending adjudication before the Principal Judge, Dehradun.