SONU Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Challenge in this petition is made to the FIR/Case Crime No. 28 of 2022, under Ss. 420, 504 and 506 IPC, Police Station Rajpur, District Dehradun.

(2.) Heard learned counsel for the parties through video conferencing and perused the record.

(3.) Learned counsel for the petitioners at the very outset would submit that the case is covered by the judgment of the Hon'ble Supreme Court in the case of Arnesh Kumar vs. State of Bihar and another, (2014)8 SCC 273. Therefore, it is submitted that the Investigating Officer may be directed to follow the directions given by the Hon'ble Supreme Court in the case of Arnesh Kumar (supra) in the instant matter.