AMAN Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) By means of present writ petition, petitioner has put to challenge the FIR No.0069 of 2025 dtd. 1/3/2025, under Sec. 137(2) of BNS, 2023, registered with Police Station Jhabrera, District Haridwar.

(2.) When the matter was called as fresh on admission, learned counsel for the petitioner strenuously argued that in the statement recorded under Sec. 183 of BNSS, 2023 (Sec. 164 of Cr.P.C.), nothing has been stated against the petitioner, therefore, he requested this Court to sent for those statement from the respondent/State.

(3.) Today, learned State Counsel, on instructions, submits that the statement recorded under Sec. 183 of BNSS, 2023 is received and the same is passed on to this Court.