SONALI SUMAN 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.55 of 2022, registered with Police Station Transit Camp, District Udham Singh Nagar.

(2.) Heard Mr. Pooran Singh Rawat, the learned counsel for the petitioners and Mr. Pratiroop Pandey, the learned AGA for the State.

(3.) Thelearned counsel for the State submitted that instructions have been received from the Investigating Officer and according to the received instructions, the petitioners, namely Smt. Sonali Suman, Smt. Shivani Suman, Nihal Suman and Vikrant alias Dev Suman, are wanted for the offence under Ss. 147, 148, 323, 504 and 506 of IPC.