KAMAL ARORA 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.178 of 2022, registered with Police Station Kashipur, District Udham Singh Nagar for the offence under Ss. 504 and 506 of IPC.

(2.) Heard Mr. D.N. Sharma, learned counsel for the petitioner, Mr. Pratiroop Pandey, learned AGA for the State/respondent nos.1 and 2 and Ms. Manju Bahuguna, learned counsel for the respondent no. 3.

(3.) Mr. Baldev Raj, the respondent no.3 is present before the Court and he is identified by Ms. Manju Bahuguna, Advocate.