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
6 paragraphs · 227 wordsAlok Kumar Verma, J
This Criminal Writ Petition has been filed under Article 226 of the Constitution of India to issue a writ of certiorari to quash the impugned First Information Report No.0034 of 2022, registered with Police Station Buggawala, District Haridwar for the offence under Sections 420, 323, 504 & 506 of IPC.
Heard Mr. Pranav Singh, the learned counsel for the petitioners and Mr. S.S. Adhikari, the learned Deputy Advocate General for the State.
During the arguments, the learned counsel appearing for the petitioners submitted that this writ petition may be disposed of with a direction to the concerned Station House Officer, Police Station Buggawala, District Haridwar, the respondent no.2, and the Investigating Officer to follow the judgment of the Hon’ble Supreme Court, passed in ‘Arnesh Kumar vs.State of Bihar and Another’, (2014) 8 SCC 273, before proceed to arrest the petitioners.
The learned counsel for the State has no objection on the above submission of the learned counsel for the petitioners.
In view of the above, this Criminal Writ Petition No.678 of 2022 is disposed of with a direction to the Station House Officer, Police Station Buggawala, District Haridwar, the respondent no.2 and the Investigating Officer to follow the guidelines formulated by the Hon’ble Supreme Court in ‘Arnesh Kumar vs. State of Bihar and Another’, (2014) 8 SCC 273.