BHANUPRATAP 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.416 of 2022, registered with Police Station Manglaur, District Haridwar for the offence under Ss. 354, 323, 506 of IPC & Sec. 9(m)/10 of the Protection of Children from Sexual Offences Act, 2012.

(2.) Heard Mr. Gaurav Singh, the learned counsel for the petitioner and Mr. Pramod Tiwari, the learned Brief Holder for the State.

(3.) Duringthe 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 Manglaur, District Haridwar, the respondent no.2, and the Investigating Officer to follow the judgment of the Hon'ble Supreme Court, passed in 'Arnesh Kumar vs. State of Bihar and Another', (2014) 8 SCC 273, before proceed to arrest the petitioner.