WPCRL/2103/2021
2021 Latest Caselaw 5080 UK

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                                  WPCRL No. 2103 of 2021
                                  Hon'ble R.C. Khulbe, J.

Mr. Sanjeev Singh, learned counsel for the petitioners.

Mr. Deepak Bisht, Brief Holder for the State.

This petition is filed seeking to quash the Case Crime no.388/2021 u/s 452, 324, 504 and 506 of IPC, lodged against the petitioner, at P.S. Pathari, District Haridwar.

It is submitted by learned counsel for the State that as per the information received from the I.O. offence under Section 307 of IPC has been added during the investigation.

Since, 307 of IPC has been added during the investigation, accordingly, the matter is not covered by the judgment rendered by Hon'ble Apex Court in Arnesh Kumar vs. State of Bihar and another, reported in (2014) 8 SCC 273, List the matter on 12.01.2022. In the meantime, learned counsel for the State will file counter affidavit.

(R.C. Khulbe, J.) 13.12.2021 Nahid