Devta Deen vs State Of U.P. Thru. Prin. ...
2013 Latest Caselaw 1377 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 25
 

 
Case :- MISC. BENCH No. - 3509 of 2013
 

 
Petitioner :- Devta Deen
 
Respondent :- State Of U.P. Thru. Prin. Secy.,Home & Others
 
Petitioner Counsel :- I.P. Singh
 
Respondent Counsel :- Govt. Advocate,Ram Raj
 

 
Hon'ble Abdul Mateen,J.

Hon'ble Ashwani Kumar Singh,J.

Heard learned counsel for the petitioner, learned Additional Government Advocate and Sri Vivek Srivastava, Advocate holding brief for Sri Ram Raj, learned counsel for respondent no.4, who is not present. 

Under Challenge in the instant writ petition is F.I.R. relating to Case Crime No.149 of 2013 under sections 419,420,467,468,218,409,120B I.P.C., police station Dhammaur, district Sultanpur.

We have gone through the F.I.R., which discloses commission of cognizable offence, as such the same cannot be quashed.

However,considering the argument advanced by learned counsel for the petitioner that the allegations levelled in the F.I.R. are trivial in nature, we hereby dispose of this petition with a direction that the petitioner shall not be arrested in the aforesaid case crime number till submission of report under Section 173(2) Cr.P.C., provided he cooperates with the investigation, which shall go on.     

Order Date :- 26.4.2013

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