Sameer Singh And Eight Others vs State Of Uttarakhand And Others

Alok 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.32 of 2022, registered with Police Station Tanakpur, District Champawat.

Heard Mr. T.A. Khan, learned Senior Advocate assisted by Ms. Sadaf, learned counsel holding brief of Mr. Vinay Bhatt, learned counsel for the petitioners, Mr. Pratiroop Pandey, learned AGA for the State and Mr. Anand Kumar Pandey, learned counsel for the respondent no.3.

During the arguments, the learned counsel for the State submitted that the petitioners, namely, Smt. Suman Devi, Pawan Singh, Vikas Singh, Smt. Geeta Devi, Smt. Kalpana Chauhan @ Komal, Ms. Anjali and Ms. Sheetal are wanted in the offence under Sections 147, 148, 323, 504 and 506 of IPC.

After the said submissions, the learned Senior Advocate submitted that this writ petition may be disposed of with a direction to the concerned Station House Officer, Police Station Tanakpur, District Champawat, 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 petitioners.

The learned counsel for the respondents have no objection on the above submission of the learned counsel for the petitioners.

In view of the above, this Criminal Writ Petition No.506 of 2022 is disposed of with a direction to the Station House Officer, Police Station Tanakpur, District Champawat, 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.

Let a certified copy of this order be provided to the learned counsel for the petitioners, within twenty-four hours, on the payment of usual charges.