LAWS(UTN)-2022-4-8

RAJ GAUR Vs. STATE OF UTTARAKHAND

Decided On April 26, 2022
Raj Gaur Appellant
V/S
STATE OF UTTARAKHAND Respondents

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.64 of 2021, registered with Police Station Kotwali Almora, District Almora.

(2.) Heard Mr. Piyush Garg, learned counsel for the petitioner, Mr. Pratiroop Pandey, learned AGA for the State and Mr. Shashi Kant Shandilya, learned counsel for the respondent no.4.

(3.) The learned counsel for the State submitted that an instruction has been received from the Investigating Officer and according to the instruction, the petitioner is wanted in the offence under Ss. 323, 420, 498A, 504 of IPC and Sec. 3/4 of the Dowry Prohibition Act, 1961.