Dr. Dinesh Tripathi vs State Of U.P. Through Secy. Deptt. ...
2013 Latest Caselaw 3291 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 3
 

 
Case :- MISC. BENCH No. - 5129 of 2013
 

 
Petitioner :- Dr. Dinesh Tripathi
 
Respondent :- State Of U.P. Through Secy. Deptt. Of Home Lko. & Ors.
 
Counsel for Petitioner :- Prabhat Kumar Upadhayaya
 
Counsel for Respondent :- Govt. Advocate
 
Hon'ble Shri Narayan Shukla,J.

Hon'ble Arvind Kumar Tripathi (II),J.

The petition seeks quashing of Case Crime No.126/2013 under Section 15(2), (3) M.C.I. Act and 420 IPC, Police Station Inayat Nagar, Faizabad.

On the same ground, another F.I.R. in Case Crime No.558 of 2012 under Section 15(2), (3) M.C.I. Act and 420 IPC, Police Station Inayat Nagar, Faizabad, was also filed by the same complainant, in which this court interfered and stayed arrest of the petitioners till the date of filing of chargesheet.

It is also clear from the First Information Report that it has not been mentioned as to what treatment to the patients was given which was against law.

Learned AGA may seek instructions in the matter.

List in the first week of July, 2012, as fresh.

Order Date :- 17.6.2013

A.Nigam