WPCRL/501/2022
2022 Latest Caselaw 944 UK

Citation : 2022 Latest Caselaw 944 UK
Judgement Date : 25 March, 2022

Uttarakhand High Court

WPCRL/501/2022 on 25 March, 2022

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


                        25TH MARCH, 2022


      CRIMINAL WRIT PETITION NO.501 of 2022


Between:

Pankaj Kumar and Others.                         ...Petitioners.

and

State of Uttarakhand and Others.               ...Respondents.


Counsel for the Petitioners:    Mrs. Neetu 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.0272 of 2022, registered with Police Station Kotwali Manglaur, District Haridwar for the offence under Sections 504, 506 of IPC and Section 3/4 of the Dowry Prohibition Act, 1961.

2. Heard Mrs. Neetu Singh, the learned counsel for the petitioners and Mr. V.S. Rathour, the learned A.G.A for the State.

3. 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 Kotwali Manglaur, District Haridwar, 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.

4. The learned counsel for the respondents 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.501 of 2022 is disposed of with a direction to the Station House Officer, Police Station Kotwali Manglaur, District Haridwar, 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