REHAN Vs. STATE OF UTTARAKHAND AND OTHERS

JUDGEMENT

(1.) By means of present writ petition, the petitioner seeks to quash the impugned FIR dated 28.01.2016, lodged by the respondent no. 3, being Case Crime No. 15 of 2016, under Sections 3/11 of Uttarakhand Protection of Cow Progeny Act, PS Bhagwanpur., District Haridwar. A further prayer has been made to direct the respondents not to arrest the petitioner in the above said FIR.

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

(3.) Considering the facts of the case, 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 chargesheet.