Mohd Shakeel vs State Of U.P. And 2 Others
2018 Latest Caselaw 729 ALL

Citation : 2018 Latest Caselaw 729 ALL
Judgement Date : 21 May, 2018

Allahabad High Court

Mohd Shakeel vs State Of U.P. And 2 Others on 21 May, 2018

Bench: Ramesh Sinha, Dinesh Kumar Singh-I




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 1
 

 
Case :- CRIMINAL MISC. WRIT PETITION No. - 13016 of 2018
 

 
Petitioner :- Mohd Shakeel
 
Respondent :- State Of U.P. And 2 Others
 
Counsel for Petitioner :- Rajesh Sharma
 
Counsel for Respondent :- G.A.
 

 
Hon'ble Ramesh Sinha,J.

Hon'ble Dinesh Kumar Singh-I,J.

Heard Sri Rajesh Sharma, 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 2.5.2018, registered as case crime No.394 of 2018, under Sections 406, 504, 506 I.P.C., Police Station Delhi Gate, District Aligarh.

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 :- 21.5.2018