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High CourtsSingle Bench(2022) 05 UK CK 0106

Abhishek Gautam And Two Others vs State Of Uttarakhand And Others

Uttarakhand High Court · Decided on 27 May 2022

HON’BLE JUDGES
Alok Kumar Verma, J
RESULT
Disposed Of
CASE NUMBER
Criminal Writ Petition No. 1038 Of 2022
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Judgment

6 paragraphs · 250 words

Alok Kumar Verma, J

1.

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.123 of 2022, registered with Police Station Jaspur, District Udham Singh Nagar, for the offence under Sections 323, 504, 506, 498A, 354 of IPC and Section 3/4 of the Dowry Prohibition Act, 1961.

2.

Heard Mr. Alok Kumar, learned counsel holding brief of Mr. Sandeep Kothari, learned counsel for the petitioners, Mr. V.S. Rathore, learned AGA for the State and Mr. Sanjay Kumar, learned counsel for the respondent no.3.

3.

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 Jaspur, District Udham Singh Nagar, 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.

4.

The learned counsel for the respondents have no objection on the above submission of the learned counsel for the petitioners.

5.

In view of the above, this Criminal Writ Petition No.1038 of 2022 is disposed of with a direction to the Station House Officer, Police Station Jaspur, District Udham Singh Nagar, 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.