BITTU KARNATAK 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.0052 of 2020, registered with Police Station Kotwali Almora, District Almora for the offence under Ss. 269, 270, 341, 147 of IPC, Sec. 7 of the Criminal Law (Amendment) Act, 1932, Sec. 2/3 of the Epidemic Act, 1897 and Sec. 51 (b) of the Disaster Management Act, 2005.

(2.) Heard Mr. Shakti Singh, the learned counsel appearing for the petitioners and Mr. Rakesh Joshi, the learned Brief Holder appearing 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 Almora, District Almora, the respondent no.2 to follow the judgment of the Hon'ble Supreme Court, passed in Arnesh Kumar vs. State of Bihar and Another, before proceed to arrest the petitioners.