KESHAV KUMAR SAINI 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.104 of 2022, registered with Police Station Bahadrabad, District Haridwar for the offence under Ss. 420 and 406 of IPC.

(2.) Heard Mr. Vaibhav Singh Chauhan, learned counsel holding brief of Mr. Mohd. Safdar, learned counsel for the petitioner and Mr. Pratiroop Pandey, learned AGA for the State.

(3.) The learned 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.