Smt. Mahira Khan @ Mehak Warsi And 2 ... vs State Of U.P. And 2 Ors
2015 Latest Caselaw 5672 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 40
 

 
Case :- CRIMINAL MISC. WRIT PETITION No. - 18525 of 2015
 

 
Petitioner :- Smt. Mahira Khan @ Mehak Warsi And 2 Ors
 
Respondent :- State Of U.P. And 2 Ors
 
Counsel for Petitioner :- Raj Kumar Khanna,Amber Khanna
 
Counsel for Respondent :- Govt.Advocate
 

 
Hon'ble Bala Krishna Narayana,J.

Hon'ble Naheed Ara Moonis,J.

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

This petition has been filed by the petitioners with a prayer to quash the FIR of case crime No. 275-C of 2015, under sections 120-B, 420 I.P.C., Police Station Thakurdwara, District Moradabad. 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 3.8.2015 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, Moradabad, 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 :- 22.12.2015

RU