ASHISH Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) 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. 0144 of 2022, registered with Police Station Bahadarabad, District Haridwar for the offence under Sec. 363 of IPC.

(2.) Heard Mr. Vinod Chandra, the learned counsel for the petitioner, Mr. Pratiroop Pandey, the learned A.G.A. for the State and Mr. R.K.Chauhan, learned counsel holding brief of Mr. Sanjeev Singh, learned counsel for the respondent no.3.

(3.) During the arguments, the learned counsel appearing for the petitioner submitted that this writ petition may be disposed of with a direction to the concerned Station House Officer, Police Station Bahadarabad, District Haridwar, the respondent no.2, and the Investigating Officer to follow the judgment of the Hon'ble Supreme Court, passed in 'Arnesh Kumar vs. State of Bihar and Another', (2014) 8 SCC 273, before proceed to arrest the petitioner.