VIKRANT CHAURASIYA 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. 0174 of 2021, registered with Police Station Selaqui, District Dehradun, for the offence under Ss. 147, 148, 323, 504, 506, 452 and 427 of I.P.C.

(2.) Heard Mr. Rajat Mittal, learned counsel for the petitioner and Mr. S.S. Adhikari, learned Deputy Advocate General for the State.

(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 Selaqui, District Dehradun, 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.