Vineet Kumar Vs State Of Uttarakhand & Others

Uttarakhand High Court 5 Nov 2024 Criminal Writ Petition No. 1164 Of 2024 (2024) 11 UK CK 0082
Bench: Single Bench
Result Published
Acts Referenced

Judgement Snapshot

Case Number

Criminal Writ Petition No. 1164 Of 2024

Hon'ble Bench

Pankaj Purohit, J

Advocates

Prakash Chandra, Kuldeeep Singh Rawal, Meenakshi Sharma

Final Decision

Dismissed

Acts Referred
  • Indian Penal Code, 1860 - Section 376(2)(n)
  • Bhartiya Nyaya Sanhita, 2023 - Section 115(2), 351(3), 352
  • Constitution Of India, 1950 - Article 226

Judgement Text

Translate:

Pankaj Purohit, J

1. By means of this writ petition, the petitioner has challenged the First Information Report No.0736 of 2024 dated 21.09.2024 for the offence

punishable under Sections 376(2)(n) IPC and 115(2), 351(3), 352 of Bhartiya Nyaya Sanhita, 2023 (hereinafter referred to B.N.S.) registered with

Police Station Bhagwanpur, District Haridwar.

2. Heard learned counsel for the parties.

3. From the perusal of the first information report it transpires that contents of FIR are very serious in nature and primafacie the offence is made out

against the petitioner. Therefore, this Court does not want to interfere in the present FIR by exercising its discretionary jurisdiction under Article 226

of the Constitution of India.

4. Accordingly, the writ petition is dismissed in limine.

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