PRITAM PAL 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.0022 of 2022, registered with Police Station Banbhulpura, District Nainital for the offence under Sec. 3/7 of the Essential Commodities Act, 1955.

(2.) Heard Mr. Vikas Kumar Guglani, the learned counsel for the petitioner and Mr. Lalit Miglani, the learned A.G.A. for the State.

(3.) During the arguments, the learned counsel for the petitioner submitted that this writ petition may be disposed of with a direction to the concerned Station House Officer, Police Station Banbhulpura, District Nainital, 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 petitioner.