MANOJ KUMAR Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) ThisCriminal 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.163 of 2022, registered with Police Station Bazpur, District Udham Singh Nagar for the offence under Ss. 323, 452, 504 and 506 of IPC.

(2.) Heard Mr. Ravi Bisht, the learned counsel for the petitioner and Mr. Pratiroop Pandey, the learned AGA for the State.

(3.) Thelearned counsel for the State submitted that a notice under Sec. 41-A of the Code of Criminal Procedure has been issued by the Investigating Officer to the petitioner-accused.