Nawab Ahmad And 3 Others vs State Of U.P. And 2 Others
2025 Latest Caselaw 11413 ALL

Allahabad High Court

Nawab Ahmad And 3 Others vs State Of U.P. And 2 Others on 10 October, 2025

Author: Siddharth

Bench: Siddharth

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 


Neutral Citation No. - 2025:AHC:181113-DB
 

 
HIGH COURT OF JUDICATURE AT ALLAHABAD 
 
CRIMINAL MISC. WRIT PETITION No. - 20474 of 2025   
 
   Nawab Ahmad And 3 Others    
 
  .....Petitioner(s)   
 
 Versus  
 
   State Of U.P. And 2 Others    
 
  .....Respondent(s)       
 
   
 
  
 
Counsel for Petitioner(s)   
 
:   
 
Girish Kumar Mishra, Hari Om Shukla   
 
  
 
Counsel for Respondent(s)   
 
:   
 
G.A., Karunesh Narayan Tripathi   
 
     
 
 Court No. - 46
 
   
 
 HON'BLE SIDDHARTH, J.  

HON'BLE PRASHANT MISHRA-I, J.

Amendment application filed by learned counsel for the petitioners, is taken on record.

Heard learned counsel for the petitioners; Sri S.K. Tripathi, Advocate holding brief of Sri K.N. Tripathi, learned counsel for respondent no. 3 and learned AGA for State-respondents.

Counsel for the petitioners prays that he may be permitted to make necessary amendment in the writ petition.

The amendment application is allowed.

Learned counsel for the petitioner is permitted to make necessary amendment in the writ petition during the course of day.

The present writ petition has been preferred with the prayer to quash the impugned First Information Report dated 19.05.2025 registered as Case Crime No. 0314 of 2025, under sections- 126(2), 352, 191(2), 333, 115(2), 351(2) & 117(3) of B.N.S., 2023 and, Police Station- Navabganj, District - Bareilly, and for a direction to the respondents not to arrest the petitioner in pursuance of impugned First Information Report.

Learned counsel for the petitioners submits that counterblast implication of petitioners by respondent no. 2 is alleged.

With regard to the allegations made in the F.I.R., investigating officer of the police is investigating the matter.

After hearing the rival contentions, totality of facts and circumstances of this case and in view of the judgment passed by Division Bench of this Court in Criminal Misc. Writ petition No. 7463/2024 (Shobit Nehra Vs. State of U.P.), the above noted writ petition is disposed of directing the investigating officer to conclude the investigation of this case within period of 60 days.

During the period of investigation and till cognizance is taken on the police report by the court concerned, the petitioners shall not be arrested.

In case of non-cooperation with the police investigation by the petitioners, it shall be open for either of the respondents to file recall application of this order.

(Prashant Mishra-I,J.) (Siddharth,J.)

October 10, 2025

A. Mandhani