CourtKutchehry.com
High CourtsSingle Bench

Devi Prasad Juyal vs State Of Uttarakhand And Others

Uttarakhand High Court · Decided on 6 May 2022 · Citation: (2022) 05 UK CK 0012

HON’BLE JUDGES
Alok Kumar Verma, J
ACTS & SECTIONS REFERRED
Indian Penal Code, 1860 — Section 120B, 420, 468 · Constitution Of India, 1950 — Article 226
RESULT
Disposed Of
CASE NUMBER
Criminal Writ Petition No. 837 Of 2022
Ask AI about this case

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 · 225 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.122 of 2022, registered with Police Station Prem Nagar, District Dehradun, for the offence under Sections 420, 120B and 468 of IPC.

2.

Heard Mr. Karan Anand, learned counsel for the petitioner and Mr. Pratiroop Pandey, learned AGA for the State.

3.

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 Prem Nagar, District Dehradun, 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.

4.

The learned counsel for the State has no objection on the above submission of the learned counsel for the petitioner.

5.

In view of the above, this Criminal Writ Petition No.837 of 2022 is disposed of with a direction to the Station House Officer, Police Station Prem Nagar, District Dehradun, 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.