Chandra Kesh Singh vs State Of U.P. And 3 Others
2018 Latest Caselaw 944 ALL

Citation : 2018 Latest Caselaw 944 ALL
Judgement Date : 25 May, 2018

Allahabad High Court

Chandra Kesh Singh vs State Of U.P. And 3 Others on 25 May, 2018

Bench: Ramesh Sinha, Dinesh Kumar Singh-I




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 1
 
Case :- CRIMINAL MISC. WRIT PETITION No. - 13634 of 2018
 
Petitioner :- Chandra Kesh Singh
 
Respondent :- State Of U.P. And 3 Others
 
Counsel for Petitioner :- Udai Bhanu Singh
 
Counsel for Respondent :- G.A.
 
Hon'ble Ramesh Sinha,J.

Hon'ble Dinesh Kumar Singh-I,J.

Heard Sri U.B.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 20.12.2017, registered as case crime No.1206 of 2017, under Sections 420, 406, 506 I.P.C., P.S. Cantt., District Varanasi.

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 :- 25.5.2018/NS