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Deepak Mavi & Others vs State Of Uttarakhand And Others

Uttarakhand High Court · Decided on 12 April 2022 · Citation: (2022) 04 UK CK 0048

HON’BLE JUDGES
Alok Kumar Verma, J
ACTS & SECTIONS REFERRED
Indian Penal Code, 1860 — Section 323, 498A, 504, 506 · Dowry Prohibition Act, 1961 — Section 3, 4 · Constitution Of India, 1950 — Article 226
RESULT
Disposed Of
CASE NUMBER
Criminal Writ Petition No. 635 Of 2022
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Judgment

6 paragraphs · 242 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. 0067 of 2022, registered with Police Station Raipur, District Dehradun for the offence under Sections 498A, 323, 504, 506 of IPC and Section 3/4 of the Dowry Prohibition Act, 1961.

2.

Heard Mr. Ramji Shrivastava, the learned counsel for the petitioners, Mr. Pratiroop Pandey, the learned A.G.A. for the State and Mr. Shailendra Nauriyal, the learned counsel for the private respondent.

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 Raipur, District Dehradun/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.

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. 635 of 2022 is disposed of with a direction to the Station House Officer, Police Station Raipur, District Dehradun/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.