Mahesh Yadav And Anr. vs State Of U.P. Thru. Prin. Secy. ...
2017 Latest Caselaw 2596 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 9
 

 
Case :- MISC. BENCH No. - 16092 of 2017
 

 
Petitioner :- Mahesh Yadav And Anr.
 
Respondent :- State Of U.P. Thru. Prin. Secy. Home And Ors.
 
Counsel for Petitioner :- Suresh Kumar Yadav
 
Counsel for Respondent :- Govt. Advocate
 

 
Hon'ble Ramesh Sinha,J.

Hon'ble Mrs. Rekha Dikshit,J.

Heard Sri S.K.Yadav, learned counsel for the petitioners, Sri Ganesh Gupta, 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 27.6.2017 registered as Case Crime No.190 of 2017, under Sections 323, 336, 504, 506 I.P.C., Police Statioin Kotwali Dehat, District Sultanpur.

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

NS