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Judgment
13 paragraphs · 215 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.044 of 2022, registered with Police Station Vikasnagar, District Dehradun for the offence under Section 109 read with Section
354 D of IPC.
Heard Mr. Rajat Mittal, the learned counsel appearing for the petitioner and Mr. V.S. Rathore, the learned AGA appearing for the State through
video conferencing.
During the arguments, the learned counsel for the petitioner submitted that this writ petition may be disposed of with a direction to the concerned
Station House Officer, Police Station Vikasnagar, District Dehradun, the respondent no.2, to follow the judgment of the Hon’ble Supreme Court,
passed in Arnesh Kumar vs. State of Bihar and Another, before proceed to arrest the petitioner.
The learned counsel for the State has no objection on the above submission of the learned counsel for the petitioner.
In view of the above, this Criminal Writ Petition No.189 of 2022 is disposed of with a direction to the Station House Officer, Police Station
Vikasnagar, District Dehradun, the respondent no.2, to follow the guidelines formulated by the Hon’ble Supreme Court in Arnesh Kumar vs.
State of Bihar and Another.