SANJAY KUMAR Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) THE petitioner, by means of present criminal writ petition moved under Article 226 of the Constitution of India, seeks to issue a writ, order or direction in the nature of certiorari quashing the impugned FIR dated 04.04.2015, lodged by respondent no. 4, registered as FIR no. 102 of 2015 (case crime no. 111 of 2015), under Section 3/7 of the Essential Commodities Act, relating to police station, Laksar, District Haridwar.

(2.) THE other day, learned Dy. Advocate General was requested to seek instructions in the matter, but he says that he has not received any instructions as yet.

(3.) HEARD learned counsel for the parties and perused the documents brought on record, as also the grounds taken up in the criminal writ petition. The writ petition is being disposed of at the admission stage itself with the consent of learned counsel for the parties in view of the judgment rendered by Hon'ble Apex Court in Arnesh Kumar vs State of Bihar and another, 2014 8 SCC 273, wherein it was held: