Uttarakhand High Court
WPCRL/2294/2022 on 9 December, 2022
Author: Sanjaya Kumar Mishra
Bench: Sanjaya Kumar Mishra
SL. Office Notes,
No. Date reports, orders or COURT'S OR JUDGE'S ORDERS
proceedings or
directions and
Registrar's order
with Signatures
IA No. 1 of 2022
In
WPCRL No. 2294 of 2022
Shri Sanjaya Kumar Mishra, J.
Mr. Mohd Safdar, learned counsel for the petitioners.
Mr. J. S. Virk, learned Deputy Advocate General for the State.
The petitioners have not been named in the F.I.R. It is stated that two unknown persons referred in the F.I.R. have already been arrested by the Investigating Officer.
In that view of the matter, let learned Deputy Advocate General for the State take instructions in the matter and apprise the Court about the materials available against the present petitioners.
List this matter on 23.12.2022 as fresh. In the interregnum, it is directed that the investigation shall proceed but the petitioners shall not be arrested by the Police in pursuance of F.I.R. No. 0695 of 2022 dated 30.11.2022 for the offence punishable under Sections 147, 148, 149, 336, 352 and 307 of I.P.C, P.S. Pathri, District - Haridwar. However, they will continue to cooperate with the Investigating Officer of the case and shall remain present, as and when required for production of document and for recording of their statements.
Stay application (IA No. 01 of 2022) stands disposed of.
(Sanjaya Kumar Mishra, J.) 09.12.2022 (Grant urgent certified copy of this order, as per Rules) A/-