RAJENDRA SINGH Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) This writ petition has been filed for the following reliefs:-

(2.) Learned counsel for the petitioners would submit that the offences mentioned in the First Information Report are punishable with a sentence of less than 7 years but the police is still trying to arrest the petitioners without complying with the mandatory provisions of Section 41-A of Cr.P.C.

(3.) Learned A.G.A. appearing for the State submitted that in case some credible evidence is found against the petitioners, in that event, before taking further action, the Investigating Officer will comply with the provision of Section 41A Cr.P.C. and will give notice to the petitioners.