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Judgment
Ravindra Maithani, J
The challenge in this petition is made to the FIR No. 99 of 2022, under Sections 420 & 120-B IPC, Police Station Ranipur, District Haridwar.
Heard learned counsel for the parties through video conferencing.
Learned counsel for the petitioners would submit that the case is fully covered by the judgment in the case of Arnesh Kumar vs. State of Bihar and
another (2014) 8 SCC 273.
It is argued that the petition may be disposed of with the direction to Investigating Officer that he shall follow the directions of Hon’ble Supreme
Court in the case of Arnesh Kumar (supra) during the course of the investigation of the case.
In the case of Arnesh Kumar (supra), the Hon’ble Supreme Court discussed the scope of jurisdiction and particularly the aspect of arrest.
Directions have been issued by the Hon’ble Supreme Court to the Investigating Officer and the Magistrate with regard to arrest and remand of an
accused.
This Court has no doubt that the Investigating Officer shall follow the directions of Hon’ble Supreme Court as laid down in the case of Arnesh
Kumar (supra) in the instant case.
With the above observations, the instant writ petition stands disposed of.