MOHD ARIF Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) By way of present application under Section 482 of Cr.P.C., the applicant seeks to quash the order of non-bailable warrant dated 19.12.2013, as well as order dated 01.01.2014, under Section 82 of Cr.P.C. issued against the applicant by learned Judicial Magistrate II, Dehradun, in case arising out of case crime no. 81 of 2013, under Sections 384, 389, 504, 109, 120B, 468 of IPC and Section 67A of the Information Technology Act, relating to police station, Vasant Vihar, Dehradun. It is further prayed by the applicant that during the pendency of the above mentioned criminal misc. application, the operation of the order of non-bailable warrant dated 19.12.2013, as well as order dated 01.01.2014, under Section 82 of Cr.P.C. issued against the applicant by learned Judicial Magistrate II, Dehradun, in case arising out of case crime no. 81 of 2013, under Sections 384, 389, 504, 109, 120B, 468 of IPC and Section 67A of the Information Technology Act, relating to police station, Vasant Vihar, Dehradun, be stayed.

(2.) In other words, applicant Mohd. Arif, who is implicated in connection with case crime no. 81 of 2013, relating to offences punishable under Sections 384, 389, 504, 109, 120B, 468 of IPC and Section 67A of the Information Technology Act, police station, Vasant Vihar, District Dehradun, has sought interim protection from arrest and also sought quashing of non-bailable warrant, which was issued against him for the first time on 19.12.2013, as well as proclamation under Section 82 of Cr.P.C. which was issued against him on 01.01.2014.

(3.) The complainant lodged an FIR in police station, Vasant Vihar, District Dehradun on 22.11.2013, alleging therein, that he was receiving threatening calls for ransom and for producing some confidential official documents. According to him, Channel-I was telecasting some false and baseless news item against him.