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Judgment
12 paragraphs · 209 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.0124 of 2021, registered with Police Station Haldwani, District Nainital for the offence under Sections 323, 504 and 506 of
IPC.
Heard Mr. Deep Chandra Joshi, the learned counsel for the petitioners and Mr. Lalit Miglani, the learned A.G.A. for the State.
During the arguments, the learned counsel for the petitioners submitted that this writ petition may be disposed of with a direction to the concerned
Station House Officer, Police Station Haldwani, District Nainital, 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 petitioners.
The learned counsel for the State has no objection on the above submission of the learned counsel for the petitioners.
In view of the above, this Criminal Writ Petition No.185 of 2022 is disposed of with a direction to the Station House Officer, Police Station
Haldwani, District Nainital, the respondent no.2 to follow the guidelines formulated by the Hon’ble Supreme Court inA rnesh Kumar vs. State
of Bihar and Another.