Uma Raman Tiwari vs State Of U.P. And 3 Ors.
2015 Latest Caselaw 5055 ALL

Citation : 2015 Latest Caselaw 5055 ALL
Judgement Date : 4 December, 2015

Allahabad High Court

Uma Raman Tiwari vs State Of U.P. And 3 Ors. on 4 December, 2015

Bench: Bala Krishna Narayana, Naheed Ara Moonis




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 40
 

 
Case :- CRIMINAL MISC. WRIT PETITION No. - 2185 of 2015
 

 
Petitioner :- Uma Raman Tiwari
 
Respondent :- State Of U.P. And 3 Ors.
 
Counsel for Petitioner :- R.K. Pandey
 
Counsel for Respondent :- Govt Advocate
 

 
Hon'ble Bala Krishna Narayana,J.

Hon'ble Naheed Ara Moonis,J.

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

This petition has been filed by the petitioner with a prayer to quash the FIR of case crime No. 946 of 2014, under sections 419, 420, 467, 468, 471 I.P.C., Police Station Kotwali Karvi, District Chitrakoot. After going through the impugned F.I.R., we are not inclined to quash the same.

However, from the perusal of the interim order dated 30.1.2015 passed by this Court it appears that this Court had stayed the arrest of the petitioner till submission of the police report under Section 173(2) Cr.P.C. and since the investigation has not been completed till date, we dispose of the writ petition with the direction that the petitioner shall not be arrested till submission of police report under Section 173(2) Cr.P.C.

The petitioner shall file a certified copy of this order within two weeks from today before the SP/SSP, Chitrakoot, who shall look into the matter and ensure that investigation in the above mentioned case is completed expeditiously preferably within six weeks from the date of production of certified copy of this order.

With the aforesaid direction, this petition is finally disposed of.

Order Date :- 4.12.2015