NAMDHARI Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) By means of present writ petition, the petitioner prays for the following relief, among others:

(2.) Heard learned counsel for the petitioner, learned counsel for the State, perused the documents brought on record and considered the grounds taken up in the writ petition.

(3.) It is the submission of learned counsel for the petitioner that in a case of matrimonial dispute, wife of the petitioner has filed an FIR against him for the offences punishable under Sections 323, 452, 504 and 506 of IPC. Learned counsel for the petitioner further submitted that the applicant is entitled for protection in the line of the judgment rendered by Honourable Apex Court in Arnesh Kumar Vs. State of Bihar and another, reported in (2014) 8 Supreme Court Cases 273.