KRISHNA SINGH 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.0124 of 2021, registered with Police Station Haldwani, District Nainital for the offence under Ss. 323, 504 and 506 of IPC.

(2.) Heard Mr. Deep Chandra Joshi, the learned counsel for the petitioners and Mr. Lalit Miglani, the learned A.G.A. for the State.

(3.) During the arguments, the learned counsel for the petitioners submitted that this writ petition may be disposed of with a direction to the concerned Station House Officer, Police Station Haldwani, District Nainital, 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 petitioners.