Devendra Pal Singh And Anr. vs State Of U.P. And 3 Ors
2015 Latest Caselaw 2464 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 32
 

 
Case :- CRIMINAL MISC. WRIT PETITION No. - 1327 of 2015
 

 
Petitioner :- Devendra Pal Singh And Anr.
 
Respondent :- State Of U.P. And 3 Ors
 
Counsel for Petitioner :- Manoj Kumar Yadav
 
Counsel for Respondent :- Govt.Advocate
 

 
Hon'ble Arvind Kumar Tripathi,J.

Hon'ble Mukhtar Ahmad,J.

List revised. None is present except learned AGA.

Present writ petition has been filed for issuance of direction in the nature of certiorari quashing the First Information Report dated 10.12.2014 registered as Case Crime No. 901 (C) of 2014, under Sections 420, 406, 504, 506 IPC, Police Station Civil Lines, District Moradabad.

As per office report no steps has been taken for service of notice upon respondent no.4.

No counter affidavit on behalf of State has been filed.

In view of the interim order dated 23.1.2015, present writ petition is disposed of with the observation that if the investigation is pending, no coercive action shall be taken against the petitioner in the aforesaid case, till the collection of credible evidence or submission of  police report under Section 173(2) Cr.P.C., which ever is earlier.

Interim order stands discharged.

Order Date :- 18.9.2015

Akram