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Judgment
12 paragraphs · 175 wordsSanjay Kumar Dwivedi, J
This petition has been heard through Video Conferencing in view of the guidelines of the High Court taking into account the situation arising due to
COVID-19 pandemic. None of the parties have complained about any technical snag of audio-video and with their consent this matter has been
heard.
This writ petition has been filed for arresting the accused persons.
Mr. Suraj Singh, the learned counsel appearing for the petitioner submits that one of the accused has obtained anticipatory bail and the rest of the
accused have not been arrested. He submits that they have already filed a petition before the Senior Superintendent of Police as contained in
Annexure-2.
As this is a matter of investigation by the police, this Court is not inclined to exercise its power under Article 226 of the Constitution of India.
However, as the representation of the petitioner is already there, the petitioner is directed to move before the Senior Superintendent of Police-
respondent no.3.
With the above observation and direction, the instant petition stands disposed of.