SAMEER SINGH 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.32 of 2022, registered with Police Station Tanakpur, District Champawat.

(2.) Heard Mr. T.A. Khan, learned Senior Advocate assisted by Ms. Sadaf, learned counsel holding brief of Mr. Vinay Bhatt, learned counsel for the petitioners, Mr. Pratiroop Pandey, learned AGA for the State and Mr. Anand Kumar Pandey, learned counsel for the respondent no.3.

(3.) During the arguments, the learned counsel for the State submitted that the petitioners, namely, Smt. Suman Devi, Pawan Singh, Vikas Singh, Smt. Geeta Devi, Smt. Kalpana Chauhan @ Komal, Ms. Anjali and Ms. Sheetal are wanted in the offence under Ss. 147, 148, 323, 504 and 506 of IPC.