BITTU 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.0141 of 2022, registered with Police Station Pathri, District Haridwar for the offence under Ss. 147, 148, 34, 504, 506, 354 and 324 of IPC.

(2.) Heard Mr. Narendra Bali, the learned counsel for the petitioners and Mr. S.S. Adhikari, the learned Deputy Advocate General for the State.

(3.) During the arguments, the learned counsel appearing for the petitioners submitted that this writ petition may be disposed of with a direction to the concerned Station House Officer, Police Station Pathri, District Haridwar/respondent no.2, and the Investigating Officer to follow the judgment of the Hon'ble Supreme Court, passed in 'Arnesh Kumar vs. State of Bihar and Another', (2014) 8 SCC 273, before proceed to arrest the petitioners.