- (1.) Counter affidavit filed on behalf of opposite party no.4 is taken on record.
(2.) The petition seeks issuance of a writ in the nature of certiorari quashing First Information Report bearing Case Crime No.156 of 2017, under Sections 147, 148, 149, 323, 504, 506 IPC, Police Station Badosarai, District Barabanki.
(3.) Learned counsel appearing for the State states that the offence(s) allegedly committed entail a sentence up to seven years. In such circumstances, the investigating officer shall ensure compliance of provisions of Section 41 and Section 41- A of the Code of Criminal Procedure as provided by Hon'ble Supreme Court of India in Arnesh Kumar v. State of Bihar, (2014) 8 SCC 273.;