RAM VILAS Vs. STATE OF U.P.

JUDGEMENT

(1.) The petition seeks issuance of a writ in the nature of certiorari quashing First Information Report No.111/2019, under Sections 406 and 420 Indian Penal Code, Police Station - Wazeerganj, District - Lucknow.

(2.) We have heard learned counsel for the petitioner and learned counsel for the State and have gone through the contents of the impugned First Information Report.

(3.) Learned counsel appearing for the State states that the offence(s) allegedly committed entail a sentence up to seven years. In such circumstances, the investigating officer shall ensure compliance of provisions of Section 41 and Section 41-A of the Code of Criminal Procedure as provided by Hon'ble Supreme Court of India in Arnesh Kumar Vs. State of Bihar, (2014) 8 SCC 273.