Ramdas vs State Of U.P. And 3 Others
2018 Latest Caselaw 1222 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 1
 
Case :- CRIMINAL MISC. WRIT PETITION No. - 14485 of 2018
 
Petitioner :- Ramdas
 
Respondent :- State Of U.P. And 3 Others
 
Counsel for Petitioner :- Ram Sajiwan Prajapati,Munendra Nath Chaubey
 
Counsel for Respondent :- G.A.
 
Hon'ble Ramesh Sinha,J.

Hon'ble Dinesh Kumar Singh-I,J.

Heard Sri R.S.Prajapati, 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 18.8.2016, registered as case crime No.644 of 2016, under Sections 420 & 406 I.P.C., Police Station Tundla, District Firozabad.

Learned counsel for the petitioner submits that the petitioner is innocent and has been falsely implicated in the present case with malafide intention.The allegation levelled against the petitioner are absolutely false, frivolous and baseless. He further submits that the identically situated co-accused persons have already challenged the FIR of the present case by means of filing Crl. Misc. Writ Petition No.21199 of 2016 which has been disposed of by this Court vide order dated 29.9.2016 staying the arrest of the said co-accused persons, copy of which has been produced and the same is taken on record, hence, the petitioner is also entitled for the same relief.

Learned A.G.A.opposed the prayer for quashing of the FIR.

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