Mohd. Arif Khan And Ors. vs The State Of U.P Thru Principal ...
2014 Latest Caselaw 2538 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 7
 

 
Case :- MISC. BENCH No. - 45 of 2014
 

 
Petitioner :- Mohd. Arif Khan And Ors.
 
Respondent :- The State Of U.P Thru Principal Secy., Home Lucknow And Ors.
 
Counsel for Petitioner :- Mukul Rakesh,Kunwar Sushant Prakash
 
Counsel for Respondent :- Govt. Advocate,Abdul Razzaque Khan,Asif Razzaque Khan
 

 
Hon'ble Ravindra Singh,J.

Hon'ble Vishnu Chandra Gupta,J.

Heard learned counsel for the petitioners and learned A.G.A.

This petition has been filed by the petitioners Mohd. Arif Khan And Ors.with a prayer to quash the FIR of case crime No. 91 of 2013 under sections 147, 148, 149, 307, 323, 504, 506, 427 IPC, P.S. Gautam Palli, District Lucknow.

From the perusal of the FIR it appears that on the basis of allegation made therein the prima facie cognizable offence is made out. There is no scope of interfering in the FIR. Therefore, the prayer for quashing the FIR is refused.

However, considering the submission made by learned A.G.A. that in the present case investigation has been completed and final report has been submitted, the same has not been accepted and order of further investigation has been passed, it is directed  that till  the pendency of further investigation, the petitioners shall not be arrested.

With this direction, this petition is finally disposed of.

Order Date :- 4.7.2014

RPD