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Judgment
Ravindra Maithani, J
1.        Instant writ petition has been filed by the petitioners seeking quashing of an FIR No. 232 of 2020, under Sections 147, 427, 504
and 506 IPC, Police Station I.T.I, District Udham Singh Nagar.
2.        According to the FIR, on 04.08.2020, at about 09:30, the petitioner no.1 abused the informant and pelted stones at her house as
she did not come out from the house, despite much instigation by the petitioners. Due to pelting of stones, the house of the informant was damaged.
The petitioner tried to enter the house, but they could not, therefore, they damaged the car and threatened the informant to life. There are other details
as well in the FIR.
3.        Learned counsel for the petitioners would submit that respondent no.3, the informant, in the case is the second wife of the
father of respondent no.2. The petitioners were called by the father of the petitioner no.2 Petitioners have also lodged a report of the incident, but it
has yet not been registered. They have also sustained injuries.
4.        This is a petition under Article 226 of the Constitution of India. The factual aspects cannot be generally gone into. The
averments of the FIR, categorically discloses commission of cognizable offence. There is no reason to make any interference at this stage.
5.        Learned counsel for the petitioners would submit that the case is covered by the directions of the Hon’ble Supreme Court
in the case of Arnesh Kumar Vs. State of Bihar and Another, (2014) 8 SCC 273 ,but without following the guidelines, the Investigation Officer is
harassing the petitioners.
6.        This Court has no doubt that the Investigation Officer, in the instant case as well would follow all the guidelines of the courts
and statutory provisions, in case, there is any occasion to arrest.
7.        With these observations, the instant writ petition stands disposed of.