Sonu vs State Of Uttarakhand And Others

Ravindra Maithani, J

Challenge in this petition is made to the FIR/Case Crime No. 28 of 2022, under Sections 420, 504 and 506 IPC, Police Station Rajpur, District

Dehradun.

Heard learned counsel for the parties through video conferencing and perused the record.

Learned counsel for the petitioners at the very outset would submit that the case is covered by the judgment of the Hon’ble Supreme Court in

the case of Arnesh Kumar vs. State of Bihar and another, (2014)8 SCC 273. Therefore, it is submitted that the Investigating Officer may be directed

to follow the directions given by the Hon’ble Supreme Court in the case of Arnesh Kumar (supra) in the instant matter.

In the case of Arnesh Kumar (supra), the Hon’ble Supreme Court issued various direction with regard to arrest and remand of an accused.

This Court has no doubt that the IO shall follow the directions of the Hon’ble Supreme Court while investigating the instant case.

With these observations, the writ petition stands disposed of.