MEERA SONKAR Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) HEARD Sri R. S. Sammal, learned counsel for the petitioner and Sri Amit Bhatt, learned Additional Government Advocate.

(2.) BY means of this writ petition, the petitioner has sought quashing of the First Information Report dated 24/1/2008 which is registered as Case Crime No. 162 of 2008 relating to the offence punishable under Section 386 read with Section 120-B IPC at Police Station Khatima, District Udham Singh Nagar.

(3.) THERE are allegations of demand of ransom with the object of extorting money from the complainant. Considering the seriousness of the allegations, though the petitioner is not named in the First Information Report and she is a lady, we are not inclined to interfere with the investigation. Hence, the writ petition is dismissed summarily. (Stay application is also dismissed)