Ratnesh Kumar Asthana And Anr. vs The State Of U.P Thru Secy., Home ...
2013 Latest Caselaw 1433 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 25
 

 
Case :- MISC. BENCH No. - 3508 of 2013
 

 
Petitioner :- Ratnesh Kumar Asthana And Anr.
 
Respondent :- The State Of U.P Thru Secy., Home Lucknow And Ors.
 
Petitioner Counsel :- S.B Singh,Kuldeep Singh
 
Respondent Counsel :- Govt. Advocate
 

 
Hon'ble Abdul Mateen,J.

Hon'ble Ashwani Kumar Singh,J.

Heard learned counsel for the petitioners and learned Additional Government Advocate. 

Under Challenge in the instant writ petition is F.I.R. relating to Case Crime No.134/2013 under section 406 I.P.C. police station Sarojini Nagar, District Lucknow.

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 petitioners that the allegations levelled in the F.I.R. are trivial in nature, we hereby dispose of this petition with a direction that the petitioners shall not be arrested in the aforesaid case crime number till submission of report under Section 173(2) Cr.P.C., provided they cooperate with the investigation, which shall go on.     

Order Date :- 26.4.2013

kvg/-