PARVEJ HASAN ANSARI Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Heard learned Counsel for the parties.

(2.) By means of the present writ petition, petitioner has put to challenge the FIR No.0458 of 2024 dtd. 6/9/2024, under Ss. 420, 504 and 506 IPC, registered with Police Station Jaspur, District Udham Singh Nagar and further for a direction to respondent Nos.1 and 2 not to arrest the petitioner pursuant to the aforesaid FIR.

(3.) It is contended by learned counsel for the petitioner that the offences alleged against the petitioner in the impugned FIR carry maximum sentence of seven years' imprisonment, and therefore, the present matter is covered by a judgment rendered by Hon'ble Apex Court in the case of Arnesh Kumar Vs. State of Bihar and another reported in (2014) 8 SCC 273.