Uttarakhand High Court
Unknown vs Mr. Abhishek Verma on 29 October, 2013
Author: V.K. Bist
Bench: V.K. Bist
WPCRL No.1224 of 2013 Hon'ble V.K. Bist, J.
Mr. Abhishek Verma, Advocate for the petitioner.
Mr. M.A. Khan, learned A.G.A. for the State.
Heard learned counsel for the parties.
Admit the petition.
Issue notice to respondent No. 3returnable within a period of three weeks.
Steps to be taken within three days. List this petition after three weeks along with WPCRL No.1143 of 2013. By that time, all the respondents may file counter affidavit.
By means of this petition, moved under Article 226 of the Constitution of India, the petitioner has sought quashing of the First Information Report dated 24.09.2013, registered as Crime No.126 of 2013, relating to offences punishable under Section 147, 323, 504, 506 and 452 of I.P.C., at Police Station Pathri, Haridwar.
After considering the submission of the learned counsel for the petitioner and after going through the material available on record, it is directed that till the next date of listing, no coercive steps shall be taken against the petitioner in connection with First Information Report dated 24.09.2013, registered as Crime No.126 of 2013, relating to offences punishable under Section 147, 323, 504, 506 and 452 of I.P.C., at Police Station Pathri, Haridwar, provided he cooperates with the investigating agency in the investigation of the case.
Stay Application stands disposed of.
(V.K. Bist, J.)
Arpan 29.10.2013