MAHENDER Vs. STATE OF UTTARAKHAND & OTHERS

JUDGEMENT

(1.) By means of present criminal writ petition, the petitioner seeks to issue a writ, order or direction in the nature of mandamus directing the respondent no.4 to record the statements of the petitioner without adopting any coercive measures and without affecting the arrest of the petitioner during the course of interrogation and to act according to the order of this Court dated 24.11.2015

(2.) Earlier, petitioner filed a Criminal Writ Petition No.1444 of 2015 before this Court. After hearing the parties, vide order dated 24.11.2015, this Court while disposing of the said criminal writ petition directed as follows:

(3.) Now, the contention of learned counsel for the petitioner that since the Investigating Officer (I.O.) has trespassed into the petitioner's house and ransacked valuable articles, hence, the I.O. be directed not to take coercive measures against the petitioner. It is submission of learned counsel for respondent no.5 that a criminal writ petition no.1477/2015 was filed by the petitioner & others for protection of their life and liberty, in which, the Division Bench of this Court passed the following order on 04.12.2015: