Uttarakhand High Court
Bhuwan Chandra Joshi vs State Of Uttrakhand & Others on 18 March, 2015
Author: U.C. Dhyani
Bench: U.C. Dhyani
WPCRL No. 270 of 2015 U.C. Dhyani, J.
Mr. Kanti Ram Sharma, Advocate holding brief of Mr. B.S. Parihar, Advocate for the petitioner.
Mr. Raman Kumar Shah, Dy. Advocate General with Mr. H.S. Rawal, A.G.A. for the respondent State.
Offences complained of against the petitioner are under Sections 323, 504, 506 IPC.
Issue notice to respondent no. 4. Steps be taken within a week.
List after the notice is served upon the said respondent.
Considering the facts of the case and the grounds taken up in the writ petition, it is provided, as an interim measure, that during the course of interrogation and investigation, no coercive means shall be adopted against the petitioner, provided he cooperates with the investigating agency.
This interim order shall be valid only till the next date of listing.
Stay application no. 2609 of 2015 stands disposed of.
(U.C. Dhyani, J.) 18.03.2015 HN