Uttarakhand High Court
Sushil Kumar & Others vs State Of Uttarakhand & Others on 13 January, 2015
Author: V.K. Bist
Bench: V.K. Bist
WPCRL No.21 of 2015 Hon'ble V.K. Bist, J.
Mr. Abhishek Verma, Advocate for the petitioners.
Mr. Vinod Kumar Jemini, Deputy Advocate General for the State of Uttarakhand/respondent nos.1 & 2.
Heard learned counsel for the parties. Admit the petition.
Issue notice to the respondent no.3, returnable at an early date, by registered post, acknowledgment due.
List this after service report is received. By that time, all the respondents may file counter affidavit.
Learned counsel for the petitioners submitted that it is a case of cross F.I.R., in which the petitioners as well as the respondent no.3 has lodged the F.I.R. against each other.
After considering the submission of the learned counsel for the petitioners and after going through the material available on record, it is directed that till the next date of listing, no coercive steps shall be taken against the petitioners in connection with F.I.R. dated 21.12.2014, Case Crime No. 154 of 2014, relating to offence punishable under Section 147, 323, 504, 506 & 354 of I.P.C., registered at Police Station Pathri, District Haridwar, provided they cooperate with the investigating agency in the investigation of the case. The petitioners shall appear before the Investigating Officer as and when the Investigating Officer directs them. In case, the petitioners do not cooperate in the investigation, it would be open for the prosecution to move interim order vacation application before this Court.
Stay application stands disposed of.
(V.K. Bist, J.)
Arpan 13.01.2015