DEEPAK SHARMA 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.333 of 2022, registered with Police Station Laksar, District Haridwar for the offence under Sec. 60 (2) of Excise Act.

(2.) Heard Mr. Mohd.Safdar, the learned counsel for the petitioners and Mr. Pratiroop Pandey, the learned AGA for the State.

(3.) During thearguments, 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 Laksar, 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 petitioners.