Munawwar And Ors. vs State Of U.P. Thru. Prin. Secy. ...
2017 Latest Caselaw 2592 ALL

Citation : 2017 Latest Caselaw 2592 ALL
Judgement Date : 20 July, 2017

Allahabad High Court

Munawwar And Ors. vs State Of U.P. Thru. Prin. Secy. ... on 20 July, 2017

Bench: Ramesh Sinha, Rekha Dikshit




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 9
 

 
Case :- MISC. BENCH No. - 16057 of 2017
 

 
Petitioner :- Munawwar And Ors.
 
Respondent :- State Of U.P. Thru. Prin. Secy. Home And Ors.
 
Counsel for Petitioner :- Manoj Kumar Singh
 
Counsel for Respondent :- Govt. Advocate
 

 
Hon'ble Ramesh Sinha,J.

Hon'ble Mrs. Rekha Dikshit,J.

Heard Sri M.K.Singh, learned counsel for the petitioners, Sri Umesh Kumar Tiwari, learned Brief Holder 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 4.7.2017 registered as Case Crime No.920 of 2017, under Sections 323, 504 I.P.C. and 3(1)(10) SC/ST Act, Police Station Hardi, District Bahraich.

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 :- 20.7.2017