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Judgment
6 paragraphs · 225 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.267 of 2021, registered with Police Station Kotwali Pithoragarh, District Pithoragarh for the offence under Section 420 of I.P.C.
Heard Mr. Mahendra Singh Rawat, learned counsel for the petitioner and Mr. Rohit Dhyani, learned Brief Holder for the State.
During the arguments, the learned counsel appearing for the petitioner submitted that this writ petition may be disposed of with a direction to the concerned Station House Officer, Police Station Kotwali Pithoragarh, District Pithoragarh, 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 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.585 of 2022 is disposed of with a direction to the Station House Officer, Police Station Kotwali Pithoragarh, District Pithoragarh, 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.