Kalim Zamai vs State Of U.P. And 3 Others
2018 Latest Caselaw 619 ALL

Citation : 2018 Latest Caselaw 619 ALL
Judgement Date : 17 May, 2018

Allahabad High Court

Kalim Zamai vs State Of U.P. And 3 Others on 17 May, 2018

Bench: Ramesh Sinha, Dinesh Kumar Singh-I




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 1
 

 
Case :- CRIMINAL MISC. WRIT PETITION No. - 12615 of 2018
 

 
Petitioner :- Kalim Zamai
 
Respondent :- State Of U.P. And 3 Others
 
Counsel for Petitioner :- Arif Ikbal
 
Counsel for Respondent :- G.A.
 

 
Hon'ble Ramesh Sinha,J.

Hon'ble Dinesh Kumar Singh-I,J.

Heard Sri Arif Ikbal, 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 29.4.2018, registered as case crime No.68 of 2018, under Sections 147, 323, 336, 427 I.P.C., Police Station Sarai Meer, District Azamgarh.

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 :- 17.5.2018