Shiv Shankar Chaurasiya And 4 ... vs State Of U.P. And 3 Others
2018 Latest Caselaw 744 ALL

Citation : 2018 Latest Caselaw 744 ALL
Judgement Date : 21 May, 2018

Allahabad High Court

Shiv Shankar Chaurasiya And 4 ... 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. - 12984 of 2018
 

 
Petitioner :- Shiv Shankar Chaurasiya And 4 Others
 
Respondent :- State Of U.P. And 3 Others
 
Counsel for Petitioner :- R. P. Singh Parihar,Rajesh Shankar Srivastava
 
Counsel for Respondent :- G.A.
 

 
Hon'ble Ramesh Sinha,J.

Hon'ble Dinesh Kumar Singh-I,J.

Heard Sri R.P. Singh Parihar, learned counsel for the petitioners, 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 petitioners with a prayer to quash the FIR dated 10.5.2018 in FIR No.191 of 2018, under Sections 332, 353, 395 I.P.C. and Section 3(2) (v) of SC/ST Act, Police Station Bakhira, District Sant Kabir Nagar.

Considering the submissions advanced by learned counsel for the parties and nature of the allegations, it is directed that the petitioners shall not be arrested in above mentioned case, till the submission of the police report under section 173(2) Cr.P.C. but they 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