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High CourtsSingle Bench(2021) 11 UK CK 0100

Kamal Singh @ Kamaldeep Singh vs Senior Superintendent Of Police And Others

Uttarakhand High Court · Decided on 22 November 2021

HON’BLE JUDGES
Alok Kumar Verma, J
RESULT
Disposed Of
CASE NUMBER
Criminal Writ Petition No. 2091 Of 2021

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Judgment

6 paragraphs · 181 words

Alok Kumar Verma, J

1.

This criminal writ petition has been filed under Article 226 of the Constitution of India to issue a writ of certiorari to quash the impugned First Information Report No.365 of 2021, registered with Police Station Sitarganj, District Udham Singh Nagar for the offence under Sections 186, 353, 504, 506 of IPC.

2.

Heard.

3.

During the arguments, the learned counsel for the petitioner submitted that this petition may be disposed of with the direction to the concerned Station House Officer/ the Investigating Officer to follow the judgment of the Hon'ble Supreme Court, passed in Arnesh Kumar vs. State of Bihar and another, reported in (2014) 8 SCC 273, before proceed to arrest the petitioner.

4.

The learned counsel for the State has no objection.

5.

Therefore, this Criminal Writ Petition No.2091 of 2021 is disposed of with the direction to the Station House Officer, Police Station Sitarganj, District Udham Singh Nagar, the respondent no.2/ the Investigating Officer to follow the guidelines formulated by the Hon'ble Supreme Court in Arnesh Kumar vs. State of Bihar and another.