TARA DEVI 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.01 of 2022, registered with Revenue Police Station Salt, District Almora for the offence under Ss. 504, 506 of IPC and Sec. 3(i)(x) and Sec. 3(i) (xiv) of the Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989.

(2.) Heard Mr. Girish Chandra Lakhchaura, the learned counsel for the petitioners and Mr. Siddhartha Bisht, the learned Brief Holder 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, Revenue Police Station Salt, District Almora, 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.