ANNU KUMAR AND AKSHAY 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.159 of 2022, registered with Police Station Jhabrera, District Haridwar for the offence under Ss. 336, 504 and 506 of the IPC.

(2.) Heard Mr. Mohd. Safdar, the learned counsel for the petitioners, Mr. S.S. Adhikari, the learned Deputy Advocate General for the State and Mr. V.K. Kaparwan, the learned counsel for the respondent no.3.

(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 Jhabrera, District Haridwar, the respondent no.2/ the Investigating Officer 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.