JAGPREET SINGH Vs. STATE OF UTTARAKHAND
LAWS(UTN)-2022-4-21
HIGH COURT OF UTTARAKHAND
Decided on April 22,2022

JAGPREET SINGH Appellant
VERSUS
STATE OF UTTARAKHAND Respondents


Referred Judgements :-

ARNESH KUMAR VS. STATE OF BIHAR [REFERRED TO]


JUDGEMENT

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.72 of 2022, registered with Police Station Kashipur, District Udham Singh Nagar, for the offence under Ss. 323, 498A, 504, 506 of IPC and Sec. 3/4 of the Dowry Prohibition Act, 1961.
(2.)Heard Mr. Vinay Bhatt, learned counsel for the petitioners, Mr. S. S. Adhikari, learned Deputy Advocate General for the State/ respondent nos.1 and 2 and Mr. Tapan Singh, learned counsel holding brief of Mr. Sanjay Kumar, learned counsel for the respondent no.3.
(3.)During the arguments, the learned counsel appearing for the petitioners submitted that this writ petition may be disposed of with a direction to the concerned Station House Officer, Police Station Kashipur, District Udham Singh Nagar, the respondent no.2, and the Investigating Officer to follow the judgment of the Hon'ble Supreme Court, passed in 'Arnesh Kumar vs. State of Bihar and Another', (2014) 8 SCC 273, before proceed to arrest the petitioners.


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