Uttarakhand High Court
WPCRL/2099/2022 on 16 November, 2022
Author: S.K. Mishra
Bench: S.K. Mishra
Office Notes,
reports, orders
SL. or proceedings
Date COURT'S OR JUDGES'S ORDERS
No or directions and
Registrar's order
with Signatures
WPCRL No. 2099 of 2022
Hon'ble S.K. Mishra, J.
Mr. Vaibhav Singh Chauhan, the learned counsel for the petitioner.
Ms. Manisha Rana Singh, the learned A.G.A. for the State.
Heard.
Rule nisi.
Issue notice to respondent no. 4. Postal requisites for issuance of notice be filed within seven days, returnable by four weeks.
List on 15.12.2022.
In the interregnum, the investigation may go on but the petitioner shall not be arrested in connection with FIR No. 589 of 2022 lodged under Section 3,5 and 11 of Uttarakhand Protection of Cow Progeny Act, at P.S. Pathri, District Haridwar, without leave of the Court. However, he shall co-operate with the investigating agency.
Stay application stands disposed of.
(S.K. Mishra, J.) 16.11.2022 (Grant certified copy as per rules) PV