ARJUN SINGH RUHELLA Vs. STATE OF UTTARANCHAL

JUDGEMENT

(1.) HEARD learned counsel for the petitioner and learned Additional G. A. for the State.

(2.) BY means of this writ petition, the petitioner has sought quashing of the first information report dated 29. 3. 2007 which is registered as Case Crime No. 49/2007 relating to offences punishable under Sections 420, 467, 468, 471 and 120-B I. P. C. at Police Station Dalanwala, District Dehradun.

(3.) HAVING considered the submissions of learned counsel for the petitioner and that of learned Additional G. A. , we are not inclined to interfere with the investigation. The writ petition is dismissed summarily with the observation that if the petitioner is arrested or surrenders before the court concerned, his bail application shall be heard and disposed of without unreasonable delay. (Stay application No. 1243/08 is dismissed accordingly ).