WPCRL/1582/2021
2021 Latest Caselaw 3342 UK

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                                  WPCRL No.1582 of 2021
                                  Hon'ble R.C. Khulbe, J.

Mr. Bilal Ahmed, learned counsel for the petitioners.

Ms. Manisha Rana Singh, learned A.G.A. along with Ms. Sonika Khulbe, learned B.H. for the State.

Mr. Arvind Vashisht, learned senior counsel assisted by Mr. V.S. Chauhan, learned counsel for the caveator.

Heard.

This petition is filed seeking to quash the

IPC(During investigation Section 120-B increased), lodged against the petitioners, at P.S. Kotwali, Manglour, District Haridwar.

Since, the matter relates to the offence U/s 302 IPC where the maximum punishment is death, accordingly, no protection can be granted at this stage in the light of Hon'ble Apex Court's judgment in M/s Neeharika Infrastructure Pvt. Ltd. Vs. State of Maharashtra, (2021) SCC Online SC 315.

List the matter on 28.09.2021.

(R.C. Khulbe, J.) 27.08.2021 Sukhbant