Ram Asare vs State Of U.P. And 3 Others
2018 Latest Caselaw 1221 ALL

Citation : 2018 Latest Caselaw 1221 ALL
Judgement Date : 31 May, 2018

Allahabad High Court

Ram Asare vs State Of U.P. And 3 Others on 31 May, 2018

Bench: Ramesh Sinha, Dinesh Kumar Singh-I




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 1
 

 
Case :- CRIMINAL MISC. WRIT PETITION No. - 14488 of 2018
 

 
Petitioner :- Ram Asare
 
Respondent :- State Of U.P. And 3 Others
 
Counsel for Petitioner :- Rakesh Kumar Mathur,Sanjay Pandey
 
Counsel for Respondent :- G.A.
 

 
Hon'ble Ramesh Sinha,J.

Hon'ble Dinesh Kumar Singh-I,J.

Heard Sri A.K.Mathur, learned counsel for the petitioner, 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 petitioner with a prayer to quash the FIR dated 14.5.2018, registered as case crime No.211 of 2018, under Section 3 of Prevention of Damage to Public Property Act, 1984, Police Station Kokhraj, District Kaushambi.

Considering the submissions advanced by learned counsel for the parties and nature of the allegations, it is directed that the petitioner shall not be arrested in above mentioned case, till the submission of the police report under section 173(2) Cr.P.C. but he 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 :- 31.5.2018/NS