DHARAMPAL JAI RAM SINGH Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) HEARD learned counsel for the petitioner. Admit the petition. Notices on behalf of respondent nos. 1 and 2 are accepted by learned Addl. Govt. Advocate who prays for and is allowed three week's time to file counter affidavit.

(2.) ISSUE notice to respondent no. 3, Ram Kumar Kashyap, who may also file his counter affidavit within the same period of three weeks. Also heard on the stay application.

(3.) BY means of this writ petition, the petitioners have sought quashing of the First Information Report dated 08. 03. 2008 relating to offences punishable u/s 498-A, 323, 506 I. P. C. and one of punishable u/s of the Dowry Prohibition Act, 1961 lodged with Police Station Haldwani, District Nainital.