IKRAR 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.148 of 2022, registered with Police Station I.T.I. Kashipur, District Udham Singh Nagar for the offence under Ss. 147, 323, 504 and 506 of IPC.

(2.) Heard Mr. Abhishek Verma, the learned counsel for the petitioners, Mr. Pratiroop Pandey, the learned AGA for the State/respondent nos.1 and 2 and Mr. Mehboob Rahi, the learned counsel for the private respondent no.3.

(3.) The learned counsel for the State submitted that according to the instructions received from the Investigating Officer, all the four petitioners, namely, Ikrar, Shahrukh alias Nanha, Saddam and Gulam Fareed are wanted in this matter.