Jaikrit Singh Kandari vs State Of Uttarakhand & Others
2014 Latest Caselaw 2406 Del

WPCRL no. 488 of 2014


U.C. Dhyani, J.

Mr. Shobhit Saharia, Advocate for the petitioner.

Mr. P.S. Saun, Dy. Advocate General with Mr. V.S. Pal, AGA for the respondent State.

When the present writ petition was first taken up on 08.05.2014, learned AGA was requested to seek instructions in the matter.

Learned counsel for the State has placed a report submitted by the Investigating Officer of the case before this Court today. As per the report, present writ petitioner is not wanted in any criminal case. Learned DAG stated so on the strength of the letter dated 09.05.2014 of the I.O., addressed to the Government Advocate.

Since the petitioner is not wanted in case crime no. 06 of 2012, under Section 304 of IPC, therefore, there is no need to keep the present criminal writ petition pending. The same is, accordingly, disposed of at the threshold.

It is however provided that the petitioner shall be arrested, if required to be arrested in future pertaining to the incident in question, only after seeking prior leave of this Court.

These observations are made as a matter of abundant caution.

CLMA no. 4558 of 2014 also stands disposed of.

(U.C. Dhyani, J.) 12.05.2014 HN