Lalita And Another vs State Of U.P. And 2 Others
2018 Latest Caselaw 1063 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 1
 
Case :- CRIMINAL MISC. WRIT PETITION No. - 14094 of 2018
 
Petitioner :- Lalita And Another
 
Respondent :- State Of U.P. And 2 Others
 
Counsel for Petitioner :- Adarsh Kumar
 
Counsel for Respondent :- G.A.
 

 
Hon'ble Ramesh Sinha,J.

Hon'ble Dinesh Kumar Singh-I,J.

Heard Sri Adarsh Kumar, 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 14.5.2018, registered as case crime No.134 of 2018, under Section 3/7 E.C. Act, Police Station Roora, District Ramabai Nagar (Kanpur Dehat)

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 :- 29.5.2018/NS