Deepu Yadav And 7 Others vs State Of U.P. And 2 Others
2018 Latest Caselaw 887 ALL

Citation : 2018 Latest Caselaw 887 ALL
Judgement Date : 24 May, 2018

Allahabad High Court

Deepu Yadav And 7 Others vs State Of U.P. And 2 Others on 24 May, 2018

Bench: Ramesh Sinha, Dinesh Kumar Singh-I




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 1
 
Case :- CRIMINAL MISC. WRIT PETITION No. - 13463 of 2018
 
Petitioner :- Deepu Yadav And 7 Others
 
Respondent :- State Of U.P. And 2 Others
 
Counsel for Petitioner :- Upendra Kumar Tiwari
 
Counsel for Respondent :- G.A.
 
Hon'ble Ramesh Sinha,J.

Hon'ble Dinesh Kumar Singh-I,J.

Heard Sri U.K.Tiwari, 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 26.4.2018, registered as case crime No.71 of 2018, under Sections 147, 149, 332, 353, 186, 504, 506 I.P.C., Section 7 Crl. Law Amendment Act, 1932 and Section 3 & 4 Prevention of Damage to Public Property Act, 1984, Police Station Swaroop Nagar, District Kanpur Shahr.

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 :- 24.5.2018/NS