SHIV KUMAR S/O SHRI BIRBAL SINGH Vs. STATE OF UTTARAKHAND, THROUGH SENIOR SUPERINTENDENT OF POLICE AND STATION OFFICER

JUDGEMENT

(1.) HEARD .

(2.) BY means of this writ petition moved under Article 226 of Constitution of India, the Petitioner has sought mandamus directing the Respondents not to arrest the Petitioner.

(3.) HOWEVER , the factual disputes raised in the petition cannot be a ground for interfering with the investigation at this stage.