Faheem Chaudhary vs State Of U.P. And 3 Others
2015 Latest Caselaw 5101 ALL

Citation : 2015 Latest Caselaw 5101 ALL
Judgement Date : 4 December, 2015

Allahabad High Court

Faheem Chaudhary vs State Of U.P. And 3 Others 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. - 15183 of 2014
 

 
Petitioner :- Faheem Chaudhary
 
Respondent :- State Of U.P. And 3 Others
 
Counsel for Petitioner :- Daya Shanker Mishra,Chandrakesh Mishra
 
Counsel for Respondent :- Govt.Advocate,Brijesh Kr Pandey,Sandeep Kr Srvastava
 

 
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. 319 of 2014, under sections 420, 467, 468, 471 I.P.lC., Police Station Saidnagli, District Amoroha. 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 4.9.2014 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, Amroha, 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