Girja Shankar vs State Of U.P. And 3 Others
2018 Latest Caselaw 576 ALL

Citation : 2018 Latest Caselaw 576 ALL
Judgement Date : 16 May, 2018

Allahabad High Court

Girja Shankar vs State Of U.P. And 3 Others on 16 May, 2018

Bench: Ramesh Sinha, Dinesh Kumar Singh-I




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 1
 

 
Case :- CRIMINAL MISC. WRIT PETITION No. - 12464 of 2018
 

 
Petitioner :- Girja Shankar
 
Respondent :- State Of U.P. And 3 Others
 
Counsel for Petitioner :- K.K. Tripathi
 
Counsel for Respondent :- G.A.
 

 
Hon'ble Ramesh Sinha,J.

Hon'ble Dinesh Kumar Singh-I,J.

Heard Sri R.K.Paramhans, holding brief of Sri K.K.Tripathi, 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 24.4.2018, registered as case crime No.463 of 2018, under Sections 420, 467, 468, 447, 448 I.P.C. and Section 3 of Prevention of Public Property Damages Act, Police Station Kalyanpur, District Kanpur Nagar.

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 :- 16.5.2018