Smt. Atiya Bano vs State Of U.P. Thru. Secy. Home And ...
2017 Latest Caselaw 3419 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 9
 

 
Case :- MISC. BENCH No. - 16690 of 2017
 

 
Petitioner :- Smt. Atiya Bano
 
Respondent :- State Of U.P. Thru. Secy. Home And Others
 
Counsel for Petitioner :- Rishi Kumar Tripathi,V.N.Pandey
 
Counsel for Respondent :- Govt. Advocate
 
In Re: Correction Application No. 83130 of 2017
 

 
Hon'ble Ramesh Sinha,J.

Hon'ble Mrs. Rekha Dikshit,J.

This is an application for correction of order dated 27.7.2017.

It is admitted amongst the learned counsel for the parties that the wrong order has been transcribed and therefore order dated 27.7.2017 is recalled and in its place fresh order is being passed which is as under:

"Heard Sri R.K.Tripathi, learned counsel for the petitioner and Sri S.P. Singh, learned A. G. A. for the State.

This writ petition has been filed by the petitioners with the prayer to quash the F. I. R. dated 30.08.2016, which has been registered as Case Crime No. 0923 of 2016 under Sections 135 Electricity Act, 2003, Police Station-Thakurganj, District-Lucknow.

Considering the submission advanced by learned counsel for the parties and nature of the allegations, it is directed that the petitioners shall not be arrested in above mentioned case, till the submission of the police report under Section 173(2) Cr.P.C. but they shall co-operate with the investigation of the case.

With the aforesaid direction, this petition is finally disposed of."

Let fresh copy of this order be issued to learned counsel for the petitioner on payment of usual charges.

Order Date :- 19.8.2017

Sanjeev

(Rekha Dikshit, J.)     (Ramesh Sinha,J.)