SASHI CHAUHAN Vs. STATE OF UTTARAKHAND AND OTHERS

JUDGEMENT

(1.) Petitioner has approached this Court seeking the following reliefs:-

(2.) Learned counsel for the petitioner submitted that the offences under which F.I.R. has been lodged are minor offences and punishment under these Sections is less than seven years and petitioner's case is covered by the judgment of Hon'ble Apex Court in the matter of Arnesh Kumar Vs. State of Bihar and another, (2014) 8 SCC 273. He also submitted that direction may also be issued to the concerned Investigating Officer to comply the provision of Section 41A Cr.P.C. and the guidelines issued in the Arnesh Kumar's case may be followed by the Investigating Officer.

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