NARENDRA KUMAR CHAUDHARY Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) HEARD learned counsel for the petitioner.

(2.) BY means of this writ petition, the petitioner has sought quashing of the First Information Report dated 15/10/2007 lodged by respondent no. 3 on the basis of which a case crime no. 198/2007 relating to offences punishable u/s 420, 506 I. P. C. was registered with Police Station Nehru Colony, District Dehradun.

(3.) THE allegations in the First Information Report are of serious in nature. Having considered the submissions of the learned counsel for the petitioner and that of learned Addl. Govt. Advocate, we are not inclined to interfere with the investigation at this stage.