Shivam Mishra And 5 Others vs State Of U.P. And 2 Others
2018 Latest Caselaw 627 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 1
 

 
Case :- CRIMINAL MISC. WRIT PETITION No. - 12595 of 2018
 

 
Petitioner :- Shivam Mishra And 5 Others
 
Respondent :- State Of U.P. And 2 Others
 
Counsel for Petitioner :- Om Shiv
 
Counsel for Respondent :- G.A.
 

 
Hon'ble Ramesh Sinha,J.

Hon'ble Dinesh Kumar Singh-I,J.

Heard Sri R.P. Yadav, holding brief of Sri Om Shiv, learned counsel for the petitioners, Sri N.K.Verma, learned A.G.A. for the State and perused material brought on record.

It has been pointed out by learned AGA that the prayer made in the present petition is defective one, as without making prayer for quashing of the FIR the petitioner has come up before this Court with a prayer for staying of his arrest in the said FIR with a further prayer for fair investigation in the matter, to which learned counsel for the petitioner prays that the present writ petition be dismissed as not pressed with liberty to file a fresh.

Accordingly, the present writ petition is dismissed as not pressed with liberty to file fresh.

Office is directed to return the certified copy of the impugned FIR to the learned counsel for the petitioners after retaining a photocopy of the same on record.

(Dinesh Kumar Singh-I,J.) (Ramesh Sinha, J.)

Order Date :- 17.5.2018

NS