HANSI DEVI Vs. STATION OFFICER POLICE STATION HALDWANI

JUDGEMENT

(1.) HEARD Sri Lalit Belwal, learned counsel for the petitioners and Sri Amit Bhatt, learned Additional Government Advocate for respondent no. 1 as well as Sri Rajeev Mohan Birkhani, learned counsel for respondent nos. 2 and 3.

(2.) BY means of the writ petition, the petitioners have sought quashing of the First Information Report which is registered as Case Crime No. 4781 of 2008 relating to offences punishable under Sections 420/465/467/468 and 471, I. P. C. with Police Station Haldwani, District Nainital.

(3.) THERE are allegations of commission of fraud in obtaining the loan from the bank. Having considered the submission of learned counsel for the parties present, we are not inclined to interfere with the investigation. The writ petition is, therefore, dismissed with the observation that if the petitioners are arrested or surrender before the court concerned, their bail applications shall be heard and disposed of without unreasonable delay. (Interim relief application is also dismissed ).