NAVEEN KHERA 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.0050 of 2022, registered with Police Station Rudrapur, District Udham Singh Nagar for the offence under Ss. 147, 148, 279, and 323 of IPC.

(2.) Heard Mr. Lalit Sharma, the learned counsel for the petitioners and Mr. P.S. Uniyal, the learned Brief Holder 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 Rudrapur, District Udham Singh Nagar/ 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.