Abdul Salam And Ors. vs State Of U.P. Thru. Prin. Secy. ...
2017 Latest Caselaw 2472 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 9
 
Case :- MISC. BENCH No. - 15519 of 2017
 
Petitioner :- Abdul Salam And Ors.
 
Respondent :- State Of U.P. Thru. Prin. Secy. Home And Ors.
 
Counsel for Petitioner :- Harsh Awasthi
 
Counsel for Respondent :- Govt. Advocate
 
Hon'ble Ramesh Sinha,J.

Hon'ble Mrs. Rekha Dikshit,J.

Heard Sri Harsh Awasthi, learned counsel for the petitioners, Sri G.D.Bhatt, learned A.G.A. for the State and perused the impugned FIR as well as material brought on record.

This petition has been filed by the petitioners with a prayer to quash the FIR dated 4.6.2017 registered as Case Crime No.339 of 2017, under Sections 147, 323, 452, 427, 504, 394, I.P.C. and 3(2) (V) SC/ST Act, Police Station-S.G.P.G.I., District Lucknow.

Considering the submissions 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 above direction, this petition is finally disposed of.

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

Order Date :- 17.7.2017/NS