LAWS(UTN)-2022-5-54

SANDEEP GOSWAMI Vs. SENIOR SUPERINTENDENT OF POLICE, HARIDWAR

Decided On May 17, 2022
Sandeep Goswami Appellant
V/S
Senior Superintendent Of Police, Haridwar Respondents

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.371 of 2022, registered with Police Station Kotwali Roorkee, District Haridwar for the offence under Ss. 323, 498A, 504 of IPC and Sec. 3/4 of the Dowry Prohibition Act, 1961.

(2.) Heard Mr. Rajveer Singh, the learned counsel for the petitioners and Mr. Pratiroop Pandey, the learned AGA 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 concerned Station House Officer, Police Station Kotwali Roorkee, 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 petitioners.