MOHD SAHZAD Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) The challenge in this petition is made to the Case Crime No. 78 of 2022, under Ss. 420, 323, 504, 506 IPC, Police Station Kotwali Jwalapur, District Haridwar.

(2.) Heard learned counsel for the parties through video conferencing and perused the record.

(3.) Learned counsel for the petitioner would submit that the case is fully covered by the judgment in the case of Arnesh Kumar vs. State of Bihar and another (2014) 8 SCC 273.