Friday, 08, May, 2026
 
 
 
Expand O P Jindal Global University
 
  
  
 
 
 

WPCRL/712/2022
2022 Latest Caselaw 1285 UK

Citation : 2022 Latest Caselaw 1285 UK
Judgement Date : 22 April, 2022

Uttarakhand High Court
WPCRL/712/2022 on 22 April, 2022
       IN THE HIGH COURT OF UTTARAKHAND
                      AT NAINITAL
      THE HON'BLE SRI JUSTICE ALOK KUMAR VERMA


                     22ND APRIL, 2022


      CRIMINAL WRIT PETITION NO.712 of 2022


Between:

Ashwini Kumar                               ...Petitioner.

and

State of Uttarakhand and Others.         ...Respondents.


Counsel for the Petitioner:   Mr. Gaurav Singh, learned
                              counsel.

Counsel for the State/   :    Mr. S.S. Adhikari, learned
Respondent nos. 1 and 2.      Deputy Advocate General
                              for the State.


Hon'ble Alok Kumar Verma, J.

This Criminal Writ Petition has been filed under Article 226 of the Constitution of India to issue a writ of certiorari to quash the impugned First Information Report No.821 of 2021, registered with Police Station Manglor, District Haridwar for the offence under Sections 419, 420, 465, 468, 469 and 471 of IPC.

2. Heard Mr. Gaurav Singh, the learned counsel for the petitioner and Mr. S.S. Adhikari, the learned Deputy Advocate General for the State.

3. During the arguments, the learned counsel appearing for the petitioner submitted that this writ petition may be disposed of with a direction to the concerned Station House Officer, Police Station Manglor,

District Haridwar, the respondent no.2, and the Investigating Officer to follow the judgment of the Hon'ble Supreme Court, passed in 'Arnesh Kumar vs. State of Bihar and Another', (2014) 8 SCC 273, before proceed to arrest the petitioner.

4. The learned counsel for the State has no objection on the above submission of the learned counsel for the petitioner.

5. In view of the above, this Criminal Writ Petition No.712 of 2022 is disposed of with a direction to the Station House Officer, Police Station Manglor, District Haridwar, the respondent no.2 and the Investigating Officer to follow the guidelines formulated by the Hon'ble Supreme Court in 'Arnesh Kumar vs. State of Bihar and Another', (2014) 8 SCC 273.

__________________ ALOK KUMAR VERMA, J.

Dt: 22.04.2022 JKJ/Pant

 
Download the LatestLaws.com Mobile App
 
 
Latestlaws Newsletter
 

Publish Your Article

 

Campus Ambassador

 

Media Partner

 

Campus Buzz

 

LatestLaws Guest Court Correspondent

LatestLaws Guest Court Correspondent Apply Now!
 

LatestLaws.com presents: Lexidem Offline Internship Program, 2026

 

LatestLaws.com presents 'Lexidem Online Internship, 2026', Apply Now!

 
 

LatestLaws Partner Event : IJJ

 

LatestLaws Partner Event : Smt. Nirmala Devi Bam Memorial International Moot Court Competition

 
 
Latestlaws Newsletter