RIYAZ 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.269 of 2022, registered with Police Station Bhagwanpur, District Haridwar.

(2.) Heard Mr. Gaurav Singh, the learned counsel for the petitioners, Mr. Pratiroop Pandey, learned AGA for the State and Mr. Bilal Ahmad, learned counsel for the respondent no.3.

(3.) The learned counsel for the State submitted that a telephonic instruction has been received from the Investigating Officer and according to the Investigating Officer, the present petitioner, namely, the petitioner no.1. Riyaz, the petitioner no.2 Abdul Kadir and the petitioner no.3 Afzal are wanted only in the offence punishable under Sec. 384 of IPC.