Rajesh Awasthi vs Superintendent Of Police, Hardoi ...
2012 Latest Caselaw 2502 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 3
 

 
Case :- MISC. BENCH No. - 4766 of 2012
 

 
Petitioner :- Rajesh Awasthi
 
Respondent :- Superintendent Of Police, Hardoi And Others
 
Petitioner Counsel :- Anil K. Tripathi
 
Respondent Counsel :- Govt. Advocate
 

 
Hon'ble Shri Narayan Shukla,J.

Hon'ble Vishnu Chandra Gupta,J.

Notice on behalf of opposite party nos.1 and 2 have been accepted by the learned Government Advocate.

Petitioner has challenged the F.I.R. in Case Crime No.392 of 2012 under Sections 419/420/384 I.P.C., P.S. Atrauli, District Hardoi, on the ground that the F.I.R. is false and fabricated.

Mr. Amit Kumar Singh, Advocate has put in appearance for the complainant/opposite party no.3 and also supports the versions of the petitioner.  He has further specifically stated that the complainant did not lodge any such F.I.R. against the petitioner.

In view of above, four weeks' time as prayed by learned Additional Government Advocate is allowed to file the counter affidavit.

List thereafter.

In the meantime, it is provided that that the petitioner shall not be arrested in Case Crime No.392 of 2012 under Sections 419/420/384 I.P.C., P.S. Atrauli, District Hardoi.

Order Date :- 13.6.2012

A.Nigam