Mohammad Furkan And 2 Others vs State Of U.P. And 2 Others
2018 Latest Caselaw 1004 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 1
 

 
Case :- CRIMINAL MISC. WRIT PETITION No. - 13802 of 2018
 

 
Petitioner :- Mohammad Furkan And 2 Others
 
Respondent :- State Of U.P. And 2 Others
 
Counsel for Petitioner :- Anil Kumar Dubey,Chandra Bhan Dubey
 
Counsel for Respondent :- G.A.
 

 
Hon'ble Ramesh Sinha,J.

Hon'ble Dinesh Kumar Singh-I,J.

Heard Sri A.K.Dubey, learned counsel for the petitioners, Sri N.K.Verma, 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 20.4.2018, registered as case crime No.231 of 2018, under Sections 420, 467, 468, 323, 504, 506 & 120-B I.P.C., Police Station Civil Lines, District Meerut.

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.

(Dinesh Kumar Singh-I,J.) (Ramesh Sinha, J.)

Order Date :- 28.5.2018/NS