OMBIR PANWAR Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) By means of this criminal writ petition, petitioner has challenged the impugned First Information Report No.1073 of 2024 dtd. 22/10/2024, registered with Police Station Laksar, District Haridwar under Sec. 137(2) of the B.N.S. Act, 2023.

(3.) Learned counsel for the petitioner limited his argument to the extent that the offence imputed against the petitioner carries maximum sentence of 07 years, therefore, he should be dealt with in accordance with the provision of Sec. 35(3) of the BNSS Act 2023, which is akin to the provision of Sec. 41-A of the Cr.P.C.