WPCRL/499/2022
2022 Latest Caselaw 941 UK

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


                     25TH MARCH, 2022


      CRIMINAL WRIT PETITION NO.499 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. 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.0210 of 2021, registered with Police Station Dalanwala, District Dehradun for the offence under Sections 420, 406 and 120B of IPC.

2. Heard Mr. Gaurav Singh, the learned counsel for the petitioner and Mr. V.S. Rathour, the learned A.G.A for the State.

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

4. The learned counsel for the respondents 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.499 of 2022 is disposed of with a direction to the Station House Officer, Police Station Dalanwala, District Dehradun, 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