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WPCRL/1685/2021
2021 Latest Caselaw 3676 UK

Citation : 2021 Latest Caselaw 3676 UK
Judgement Date : 17 September, 2021

Uttarakhand High Court
WPCRL/1685/2021 on 17 September, 2021
               Office Notes,
            reports, orders or
L.           proceedings or
     Date                                   COURT'S OR JUDGES'S ORDERS
No            directions and
            Registrar's order
             with Signatures

                                 WPCRL No. 1685 of 2021

                                 Hon'ble N.S. Dhanik, J .

                                       Mr. Mohit Kumar, learned counsel for
                                 the petitioners.
                                       Mr. J.S. Virk, learned Deputy Advocate
                                 General along with Mr. Rakesh Kumar Joshi,
                                 learned Brief Holder for the State.
                                        Mr. Ashish Aggrawal, learned counsel
                                 for the third respondent.

This writ petition is filed seeking for a writ of certiorari to quash the FIR lodged against the petitioners, details whereof are given in the prayer clause.

The writ petition is being disposed of at the admission stage itself with the consent of learned counsel for the parties.

In view of the judgment rendered by Hon'ble Apex Court in Arnesh Kumar v. State of Bihar and another, reported in (2014) 8 SCC 273, the petitioners should be arrested only when the Investigating Officer has reason to believe on the basis of information and material collected, that they have committed an offence. Before making arrest, the Investigating Officer is required to satisfy himself that the arrest is necessary for one or more purposes envisaged by Sub-Clauses (a) to (e) of Clause (1) of Section 41 of Cr.P.C. It will not be based upon the ipse dixit of the Police Officer. In other words, the petitioners shall be arrested only when the conditions stipulated in Sub-Clauses

(a) to (e) of Clause (1) of Section 41 of Cr.P.C. are satisfied. Petitioners are directed to contact the Investigation Officer on or before 26.09.2021.

The prayer is not being objected to by the learned State Counsel.

Criminal writ petition is summarily disposed of with the direction as above and with the consent of learned counsel for the parties.

All pending applications also stand disposed of.

(N.S. Dhanik, J.) 17.09.2021 SB

 
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