Ashu And Another vs State Of U.P. And 2 Others
2018 Latest Caselaw 995 ALL

Citation : 2018 Latest Caselaw 995 ALL
Judgement Date : 28 May, 2018

Allahabad High Court

Ashu And Another vs State Of U.P. And 2 Others on 28 May, 2018

Bench: Ramesh Sinha, Dinesh Kumar Singh-I




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 1
 
Case :- CRIMINAL MISC. WRIT PETITION No. - 13819 of 2018
 
Petitioner :- Ashu And Another
 
Respondent :- State Of U.P. And 2 Others
 
Counsel for Petitioner :- Vinod Kumar Singh Parmar
 
Counsel for Respondent :- G.A.
 

 
Hon'ble Ramesh Sinha,J.

Hon'ble Dinesh Kumar Singh-I,J.

Heard Sri V.K.S.Parmar, learned counsel for the petitioners, Sri Pawan Shukla, 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 19.12.2015, registered as case crime No.461 of 2015, under Sections 419, 420, 467, 468, 471, 504, 506, 120-B I.P.C., Police Station Khair, District Aligarh.

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 :- 28.5.2018/NS