Ravi @ Akash Yadav vs State Of U.P. And 4 Others
2015 Latest Caselaw 2571 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 10
 

 
Case :- WRIT - C No. - 54388 of 2015
 

 
Petitioner :- Ravi @ Akash Yadav
 
Respondent :- State Of U.P. And 4 Others
 
Counsel for Petitioner :- S.K. Singh
 
Counsel for Respondent :- Govt.Advocate
 

 
Hon'ble Arun Tandon,J.

Hon'ble Ashwani Kumar Mishra,J.

Sri S.K.Singh, Advocate made a statement before this Court at the start of the hearing of the present petition with respect to a theft of a mobile phone  and that the accused have named  the petitioner's son as a co-accused in his statement during interrogation.

When this Court enquired as to whether such lodging of FIR and naming of  petitioner denying interrogation as has been stated in the petition, Sri S.K.Singh, counsel for the petitioner turned around and stated that no FIR has been lodged.

The learned counsel has made an attention to mislead the Court and to conceal  material facts, which cannot be approved of.

Let notice be issued to Sri S.K.Singh to file an affidavit on following two points:

(a) As to whether the FIR has been lodged in respect of the theft of mobile.

(b) As to whether the accused in the said case has named the petitioner-son as a co-accused.

Put up day after tomorrow i.e. 24.9.2015.

Order Date :- 22.9.2015

Ashish Pd.