INDERJEET 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. 86 of 2022 registered with Police Station Kotwali Dehradun, District Dehradun; a writ of mandamus directing the respondent nos. 1 to 3 not to arrest the petitioner in connection with the impugned First Information Report. Initially, the FIR was registered in the offence under Sec. 285 of IPC, Sec. 436 of IPC was added during the investigation.

(2.) Heard Mr. Kartikey Hari Gupta with Mr. Rafat Munir Ali, learned counsel for the petitioner, Mr. S.S. Adhikari, learned Deputy Advocate General for the State and Mr. Shailendra Nauriyal, learned counsel for the respondent no. 4.

(3.) According to the First Information Report dtd. 10/2/2022, the present petitioner-accused had committed mischief by throwing a bottle of explosive substance in the house of the informant, respondent no. 4 on 6/1/2022, and, thereby, caused the destruction of the dwelling house of the respondent no. 4 and this incident can also be seen from the CCTV footage.