SHIPRA PALIWAL Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Heard the learned counsel for the petitioner and the learned Deputy Advocate General for the State.

(2.) The learned counsel for the petitioner has not pressed the first prayer made in the prayer clause of the writ petition.

(3.) By means of second prayer, the learned counsel for the petitioner prays for order or direction in the nature of mandamus commanding the respondents not to arrest the petitioner in connection with impugned FIR No. 0732 / 2021 dtd. 24/12/2021, under Sec. 323 and 504 of the Indian Penal Code, 1860, and Sec. 75 and 79 of the Juvenile Justice (Care and Protection of Children) Act, 2015, lodged at P.S. Kotwali Jwalapur, District Haridwar.