Faheem & Another vs State Of U.P. Thru. Prin. Secy. ...
2017 Latest Caselaw 2740 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 9
 

 
Case :- MISC. BENCH No. - 10262 of 2017
 

 
Petitioner :- Faheem & Another
 
Respondent :- State Of U.P. Thru. Prin. Secy. Home. & Ors.
 
Counsel for Petitioner :- Ankit Srivastava
 
Counsel for Respondent :- Govt. Advocate
 

 
Hon'ble Ramesh Sinha,J.

Hon'ble Mrs. Rekha Dikshit,J.

Heard Sri Ankit Srivastava, learned counsel for the petitioners, Sri R.K. Dwivedi, learned A. G. A. for the State and perused the impugned F.I.R. as well as material brought on record.

This writ petition has been filed by the petitioners with the prayer to quash the F. I. R. dated 04.04.2017 which has been registered as Case Crime No. 76 of 2017, under Sections 3 (2)(e) of the Prevention of Damages to the Public Property Act, 1984, Police Station Kotwali Dehat, District Hardoi.

From the perusal of the interim order dated 10.05.2017 passed by this Court it appears that this Court had stayed the arrest of the petitioners till the next date of listing and since the investigation has not been completed till date, we dispose of this writ petition with the direction that the petitioners shall not be arrested till submission of police report under Section 173 (2) Cr. P. C.

The petitioners shall file a certified copy of this order within two weeks' from today before the SSP concerned, who shall look into the matter and ensure that the investigation in the above mentioned case is completed expeditiously preferably within six weeks from the date of production of certified copy of this order.

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

Learned AGA shall communicate this order to the authorities concerned.

.

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

Order Date :- 27.7.2017

I.A. Siddiqui