Allahabad High Court
Lajja Devi & Ors vs State Of U.P.Thru.Prin.Secy.Home & ... on 14 November, 2019
Bench: Shabihul Hasnain, Rekha Dikshit
HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH ?Court No. - 9 Case :- MISC. BENCH No. - 31171 of 2019 Petitioner :- Lajja Devi & Ors Respondent :- State Of U.P.Thru.Prin.Secy.Home & Ors. Counsel for Petitioner :- Dinesh Kumar Counsel for Respondent :- G.A. Hon'ble Shabihul Hasnain,J.
Hon'ble Mrs. Rekha Dikshit,J.
Heard learned counsel for the petitioners and learned Additional Government Advocate for the State.
This petition has been filed for quashing the First Information Report No.0364/2019, dated 23.10.2019, under Sections-376 (2) (n), 452, 506 of IPC, Police Station Talgoan, District Sitapur.
In the facts and circumstances of the case, it is provided that till credible evidence is collected or till filing of police report under Section 173 Cr.P.C., the petitioners shall not be arrested in the aforesaid case crime. The petitioners will cooperate with the investigation.
The petition stands disposed of.
Order Date :- 14.11.2019 RKM.