ABDUL SAHIL Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Heard Mr. Mehboob Rahi, learned Advocate for the petitioners and Mr. J.S. Virk, learned A.G.A with Mr. K.S. Rawal, learned Brief Holder for the State of Uttarakhand/respondent nos. 1 & 2.

(2.) For the reasons stated in the Urgency Application, the Urgency Application No.1589 of 2020 is allowed.

(3.) This Criminal Writ Petition is filed under Article 226 of the Constitution of India seeking a writ of certiorari to quash the impugned F.I.R. dated 03.10.2019 registered as Case Crime No. 413 of 2019 under Sections 498A, 506 IPC and 3/4 of the Dowry Prohibition Act, at Police Station Vikas Nagar, District Dehradun; and, a writ of mandamus commanding the respondent nos. 1 and 2 not to arrest the petitioners in connection with the said F.I.R. till the pendency of this Writ Petition.