WPCRL/1872/2021
2021 Latest Caselaw 4100 UK

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                                  WPCRL No. 1872 of 2021

                                  Hon'ble R.C. Khulbe, J.

Mr. Abhishek Verma, learned counsel for the petitioners.

Mr. V.K. Jemini, learned Deputy Advocate General for the State.

Mr. P.C. Petshali, learned counsel for the third respondent.

The present writ petition has been filed for quashing the impugned FIR No. 0355 of 2021 dated 13.09.2021 for the offence punishable under Sections 420 and 506 IPC registered at PS Kashipur, District Udham Singh Nagar.

Learned State Counsel as well as leaned counsel for the third respondent is allowed six weeks' time to file counter affidavit.

List the matter on 11.11.2021. Meanwhile, the investigating officer will follow the procedure as laid down under Section 41A Cr.P.C. as also the judgment rendered by the Hon'ble Apex Court in Arnesh Kumar vs. State of Bihar and another, reported in (2014 8 SCC

273).

Let a certified copy of this order be supplied to learned counsel for the parties, on payment of usual charges, today itself.

(R.C. Khulbe, J.) 08.10.2021

SB