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Judgment
Prafulla 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 02.03.2011, registered as crime No. 123 of 2011, relating to offences punishable u/s 406, 420 Indian Penal Code, P.S. Ranipur, District Haridwar.
The allegation against the Petitioner is that he induced the complainant to buy a piece of land from co-accused Rakesh, and relying on him, the complainant got cheated of more than ` three lac. Learned Counsel for the Petitioner pleaded that Petitioner is not the beneficiary of the deal.
However considering the facts and circumstances of the case, without expressing any opinion as to final merits of the matter, this Court is not inclined to interfere with the investigation of the case.
Therefore, the writ petition is dismissed summarily with the observation that if the Petitioner Sarjeet surrenders before the court concerned his bail application shall be heard, and disposed of without unreasonable delay.