ARVIND 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.044 of 2022, registered with Police Station Vikasnagar, District Dehradun for the offence under Sec. 109 read with Sec. 354 D of IPC.

(2.) Heard Mr. Rajat Mittal, the learned counsel appearing for the petitioner and Mr. V.S. Rathore, the learned AGA appearing for the State through video conferencing.

(3.) During the arguments, the learned counsel for the petitioner submitted that this writ petition may be disposed of with a direction to the concerned Station House Officer, Police Station Vikasnagar, District Dehradun, the respondent no.2, to follow the judgment of the Hon'ble Supreme Court, passed in Arnesh Kumar vs. State of Bihar and Another, before proceed to arrest the petitioner.