WPCRL/195/2022
2022 Latest Caselaw 220 UK

       IN THE HIGH COURT OF UTTARAKHAND
                        AT NAINITAL
      THE HON'BLE SRI JUSTICE ALOK KUMAR VERMA
                      2nd February, 2022
      CRIMINAL WRIT PETITION NO.195 of 2022


Between:

Smt. Jyoti and two others.                  ...Petitioners.

and

State of Uttarakhand and Others.           ...Respondents.


Counsel for the Petitioners:    Mr. Shashi Kant Shandilya,
                                learned counsel.

Counsel for the State       :   Mr. V.S. Rathore, learned
                                A.G.A. 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.1098 of 2021, registered with Police Station Manglore, District Haridwar for the offences under Sections 420, 504 and 506 of IPC.

2. Heard Mr. Shashi Kant Shandilya, the learned counsel for the petitioners and Mr. V.S. Rathore, the learned A.G.A. for the State through video conferencing.

3. During the arguments, the learned counsel for the petitioners submitted that this writ petition may be disposed of with a direction to the concerned Station House Officer, Police Station Manglore, District Haridwar, the respondent no.2 to follow the judgment of the

Hon'ble Supreme Court, passed in Arnesh Kumar vs. State of Bihar and Another, before proceed to arrest the petitioners.

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

5. In view of the above, this Criminal Writ Petition No.195 of 2022 is disposed of with a direction to the Station House Officer, Police Station Manglore, District Haridwar, the respondent no.2 to follow the guidelines formulated by the Hon'ble Supreme Court in Arnesh Kumar vs. State of Bihar and Another.

__________________ ALOK KUMAR VERMA, J.

(Vacation Judge)

Dt: 2nd February, 2022 Ravi Bisht