Parwat Singh vs State Of U.P. And 2 Others
2015 Latest Caselaw 2324 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 10
 

 
Case :- CRIMINAL MISC. WRIT PETITION No. - 21900 of 2015
 

 
Petitioner :- Parwat Singh
 
Respondent :- State Of U.P. And 2 Others
 
Counsel for Petitioner :- Vijay Singh Sengar
 
Counsel for Respondent :- Govt. Advocate
 

 
Hon'ble Arun Tandon,J.

Hon'ble Ashwani Kumar Mishra,J.

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

Petitioner seeks quashing of the F.I.R. dated 11.12.2014 being Case Crime No. 274 of 2014, under Sections386, 506 I.P.C., Police Station Aurangabad, District Bulandshahr.

It is stated that the petitioner had business relationship with the first informant. The money as deposited in the bank account is in respect of business transaction. It is further submitted that the petitioner has been falsely implicated in the First Information Report.

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 petitioner shall not be arrested in the above mentioned case, till submission of the police report.

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

Order Date :- 15.9.2015

Ashish Pd.