SUMIT TANWAR Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Hon'ble Ravindra Maithani, J.(Oral) The challenge in this petition is made to the FIR No.44 of 2022, under Ss. 498-A, 323, 504, 506 IPC and Ss. 3/4 of the Dowry Prohibition act, 1961, Police Station Kotdwar, District Pauri Garhwal.

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

(3.) At the very outset, learned counsel for the petitioner would submit that the Investigating Officer (for short, "IO") may be directed to follow the directions of Hon'ble Supreme Court in the case of Arnesh Kumar vs. State of Bihar and another (2014) 8 SCC 273.