Baljeet Singh And 4 Others vs State Of U.P. Thru Secy. And 2 ...
2015 Latest Caselaw 4461 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 10
 

 
Case :- CRIMINAL MISC. WRIT PETITION No. - 27594 of 2015
 

 
Petitioner :- Baljeet Singh And 4 Others
 
Respondent :- State Of U.P. Thru Secy. And 2 Others
 
Counsel for Petitioner :- Mayank Mishra
 
Counsel for Respondent :- G.A.
 

 
Hon'ble Arun Tandon,J.

Hon'ble Vipin Sinha,J.

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

Petitioners seek quashing of the F.I.R. dated 22.9.2015 being Case Crime No.35 of 2015, under Sections 323, 504, 506, 498A I.P.C. and under Section 3/4 D.P. Act, Police Station Mahila Thana, District Kaushambi.

It is stated on behalf of the petitioners that the accused-husband shall surrender and will apply for bail. The appellants who are family members have falsely been roped in..

We have examined the First Information Report. It does disclose a cognizable offence. No case for quashing of the First Information Report is made out. The prayer in that regard is rejected.

However, in the facts of the case, we provide that the petitioners shall not be arrested in the above mentioned case, till submission of police report.

With the aforesaid observations/direction, the present writ  petition is finally disposed of. 

Order Date :- 23.11.2015

Ashish Pd.