RAMESH Vs. STATE OF UTTARAKHAND AND OTHERS

JUDGEMENT

(1.) By means of present writ petition, the petitioner seeks to quash the impugned FIR No. 28/14, dated 12.12.2015, lodged by the respondent no. 3, under Sections 420, 467, 468, 471 and 120-B of IPC, PS Patel Nagar, District Dehradun.

(2.) It is the submission of learned counsel for the petitioner that no offence, as alleged, is prima facie made out against the petitioner.

(3.) Learned AGA submitted that the investigation of the case is under progress and it will take sometime to complete the same.