AMIT ALIAS AMIT KUMAR Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Challenge in this petition is made to the FIR No.41 of 2022, under Ss. 498A, 323, 506 IPC and Ss. 3 and 4 of the Dowry Prohibition Act, 1961, Police Station Kichha, District Udham Singh Nagar.

(2.) Heard learned counsel for the parties through video conferencing and perused the record.

(3.) Learned counsel for the petitioners at the very outset would submit that the case is covered by the judgment of the Hon'ble Supreme Court in the case of Arnesh Kumar vs. State of Bihar and another, (2014)8 SCC 273; it is a matrimonial dispute; the petitioners are ready to join investigation, but directions may be issued to the Investigating Officer (for short, "IO") that he should follow the directions given by the Hon'ble Supreme Court in the case of Arnesh Kumar (supra).