Saddam & Others vs State Of Uttarakhand And Another

N.S. Dhanik, J

This petition has been filed by the petitioners seeking the following reliefs:

“i) Issue a writ, order or direction in the nature of certiorari quashing the impugned FIR dated 08.06.2020 registered as Case Crime No. 216 of

2020, under Section 392 IPC, Police Station Bahadrabad, District Haridwar.

ii) Issue a writ, order or direction in the nature of mandamus commanding the respondents not to arrest the petitioners pursuant to Case Crime No.

216 of 2020, under Section 392 IPC, Police Station Bahadrabad, District Haridwar.â€​

Learned counsel for the petitioners does not want to press the present Criminal Writ Petition on merit. He prays that the Court below be directed to

decide the bail application of the petitioners as far as possible on the same day.

Consequently, this present Criminal Writ Petition is disposed of with a direction that if the petitioners appear before the concerned Court on or

before 05.02.2021 and move application for bail, their bail application may be considered, as far as possible on the same day, in accordance with law.

In case, the concerned Magistrate rejects the bail, he shall submit the documents along with the rejection order to the concerned Sessions Judge on the

very same day, who in turn shall decide the matter as expeditiously as possible. Till 05.02.2021 only, no coercive steps shall be taken against the

petitioners.