AI Structured Summary
Not yet generated for this judgment
No AI summary yet
Generate an eight-section analysis of this judgment — facts, issues, reasoning, ratio and a plain-language gist.
Judgment
5 paragraphs · 177 wordsPrafulla C. Pant, J.—Heard.
By means of this writ petition moved under Article 226 of Constitution of India, the Petitioner has sought quashing of the First Information Report dated 09.05.2011, registered as Crime No. 198 of 2011, relating to offences punishable u/s 452, 323, 324, 506 and 386 I.P.C. Police Station Kotwali Roorkee, District Hardwar.
Learned Counsel for the Petitioner admitted that earlier writ petition was filed in the same matter, which was dismissed by this Court. It is pleaded before this Court that now a compromise has been entered between the complainant and the Petitioner.
Having considered submissions of learned Counsel for the parties, and after going through the papers on record, this Court is not inclined to interfere with the investigation of the case at this stage.
Therefore, the writ petition is dismissed summarily, with the observation that if the Petitioner Akshay Kumar @ Bobby surrenders before the court concerned, his bail application shall be heard and disposed of without unreasonable delay. (Stay Application No. 10144 of 2011, stands disposed of).