WPCRL/491/2022
2022 Latest Caselaw 936 UK

       IN THE HIGH COURT OF UTTARAKHAND
                       AT NAINITAL
      THE HON'BLE SRI JUSTICE ALOK KUMAR VERMA


                      25TH MARCH, 2022


      CRIMINAL WRIT PETITION NO.491 of 2022


Between:

Ravindra Singh and Others.                   ...Petitioners.

and

State of Uttarakhand and Others.           ...Respondents.


Counsel for the Petitioners:   Mr. Rajat    Mittal,   learned
                               counsel.


Counsel for the State/    :    Mr. V.S. Rathour, learned
Respondent nos. 1 & 2.         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.0215 of 2022, registered with Police Station Laksar, District Haridwar for the offence under Sections 342, 384, 452 and 504 of IPC.

2. Heard Mr. Rajat Mittal, the learned counsel for the petitioners and Mr. V.S. Rathour, the learned A.G.A for the State.

3. The learned counsel for the State submitted that an instruction has been received from the Investigating Officer and according to the said instruction, Gurmeet Singh son of Uday Singh, residence of village Tanda, Bhagmal, Bhogpur, District Haridwar, is not wanted in this matter.

4. During the arguments, the learned counsel for the petitioners submitted that this writ petition may be disposed of with a direction to the Station House Officer, Police Station Laksar, District Haridwar, the respondent no.2 and the Investigating Officer of this matter 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.

5. The learned counsel for the respondents has no objection on the above submission of the learned counsel for the petitioners.

6. In view of the above, this Criminal Writ Petition No.491 of 2022 is disposed of with a direction to the Station House Officer, Police Station Laksar, District Haridwar, the respondent no.2 and the Investigating Officer of this matter to follow the guidelines formulated by the Hon'ble Supreme Court in Arnesh Kumar vs. State of Bihar and Another.

__________________ ALOK KUMAR VERMA, J.

Dt: 25th March, 2022 Neha