RAJNISH CHANDRA JUYAL Vs. STATE OF UTTARAKHAND

JUDGEMENT

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

(2.) To issue a writ, order or direction in the nature of mandamus, directing and commanding, the respondent no. 2 as well as the concerned I.O. that they shall follow and comply the directions given by Honourable Apex Court through its latest judgment in the case of "Arnesh Kumar Vs. State of Bihar.

(3.) To issue a writ, order or direction in the nature of mandamus, directing and commanding, the respondent no. 2 as well as the concerned I.O. that they shall not arrest the petitioner in pursuance to the impugned F.I.R. dated 21-03-2018."