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Rumana Bano vs State Of U.P. And 3 Others
2025 Latest Caselaw 425 ALL

Citation : 2025 Latest Caselaw 425 ALL
Judgement Date : 1 May, 2025

Allahabad High Court

Rumana Bano vs State Of U.P. And 3 Others on 1 May, 2025

Author: Siddharth
Bench: Siddharth




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 


?Neutral Citation No. - 2025:AHC:68366-DB
 
Court No. - 47
 

 
Case :- CRIMINAL MISC. WRIT PETITION No. - 7949 of 2025
 
Petitioner :- Rumana Bano
 
Respondent :- State Of U.P. And 3 Others
 
Counsel for Petitioner :- Rajendra Kumar Yadav
 
Counsel for Respondent :- G.A.
 

 
Hon'ble Siddharth,J.
 

Hon'ble Ms. Nand Prabha Shukla,J.

1. Learned counsel for the petitioner prays for and is permitted to implead informant as respondent No.3 in the writ petition during the course of the day.

2. Heard learned counsel for the petitioner and learned A.G.A. for the State.

3. The present writ petition has been preferred for quashing the FIR dated 12.02.2025 registered as Case Crime No. 0049 of 2025, under Sections- 409, 420, 467, 468 and 471 of IPC at Police Station- Sidhari, District- Azamgarh, against the petitioner and for a direction upon the respondents not to arrest the petitioner pursuant to aforesaid FIR.

4. Learned counsel for the petitioner submits that petitioner is not beneficiary of any public money, yet, he has been falsely implicated in this case on general allegations made against 180 Madarsas. It is further submitted that petitioner is the manager of one of the Madarasas and police is investigating the matter.

5. Learned A.G.A has opposed the submissions made by learned counsel for the petitioner.

6. 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 instant writ petition is disposed of with the direction that that till the cognizance is taken on the police report under Section 173(2) Cr.P.C., by the court below, the respondents are restrained from arresting the petitioner pursuant to the First Information Report, subject to his cooperation in the ongoing investigation.

Order Date :- 1.5.2025

Rohit

(Ms. Nand Prabha Shukla,J.) (Siddharth,J.)

 

 

 
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