DEEPAK MAVI 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. 0067 of 2022, registered with Police Station Raipur, District Dehradun for the offence under Ss. 498A, 323, 504, 506 of IPC and Sec. 3/4 of the Dowry Prohibition Act, 1961.

(2.) Heard Mr. Ramji Shrivastava, the learned counsel for the petitioners, Mr. Pratiroop Pandey, the learned A.G.A. for the State and Mr. Shailendra Nauriyal, the learned counsel for the private respondent.

(3.) During the arguments, the learned counsel appearing for the petitioners submitted that this writ petition may be disposed of with a direction to the concerned Station House Officer, Police Station Raipur, District Dehradun/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 petitioners.