Vishal Mishra vs State Of Up And 3 Others
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Allahabad High Court

Vishal Mishra vs State Of Up And 3 Others on 22 November, 2024

Bench: Siddharth, Subhash Chandra Sharma

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 


?Neutral Citation No. - 2024:AHC:182543-DB
 
Court No. - 48
 

 
Case :- CRIMINAL MISC. WRIT PETITION No. - 20553 of 2024
 

 
Petitioner :- Vishal Mishra
 
Respondent :- State Of Up And 3 Others
 
Counsel for Petitioner :- Abhai Kumar Singh,Achal Kumar Singh
 
Counsel for Respondent :- G.A.
 

 
Hon'ble Siddharth,J.
 

Hon'ble Subhash Chandra Sharma,J.

1. Heard learned counsel for the petitioner, learned A.G.A. for the State respondents.

2. The present writ petition has been preferred with the prayer to quash the impugned First Information Report dated 01.11.2024, registered as Case Crime No.0322 of 2024, under sections- 191(2), 191(3), 190, 115(2), 109, 121(1), 132, 324(5), 352, 351(2) B.N.S. and Section 7 of Criminal Law (Amendment) Act 1932, Police Station- Nauchandi, District - Meerut, and for a direction to the respondents not to arrest the petitioner in pursuance of impugned First Information Report.

3. The counsel for the petitioner submits that the main allegation is against the 5-6 unknown persons. The petitioner was only alleged to be standing on the spot but he has been falsely implicated by the police. Police investigation is still under way.

4. For the reasons given in the judgment of this Court dated 10.07.2024 passed in Criminal Misc. Writ petition No.7463 of 2024 (Shobit Nehra And Another Vs. State of U.P. and 2 Others) the writ petition is disposed of with the direction that that till submission of police report under Section 193(3) B.N.S.S., the respondents are restrained from arresting the petitioners pursuant to the First Information Report, subject to cooperation in ongoing investigation.

Order Date :- 22.11.2024

Ashok Gupta