Noor Mohammad vs State Of U.P. And 3 Others
2018 Latest Caselaw 738 ALL

Citation : 2018 Latest Caselaw 738 ALL
Judgement Date : 21 May, 2018

Allahabad High Court

Noor Mohammad vs State Of U.P. And 3 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. - 12996 of 2018
 

 
Petitioner :- Noor Mohammad
 
Respondent :- State Of U.P. And 3 Others
 
Counsel for Petitioner :- Prakash Chandra Srivastava,Ajeet Kumar Singh
 
Counsel for Respondent :- G.A.
 

 
Hon'ble Ramesh Sinha,J.

Hon'ble Dinesh Kumar Singh-I,J.

Heard Sri P.C.Srivastava and Sri A.K. Singh, 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 27.4.2018, registered as case crime No.80 of 2018, under Sections 186, 504 I.P.C. and Section 3/5 Public Property Damages Preventioin Act, 1984, Police Station Sarai Khawaja, District Jaunpur.

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/NS