Allahabad High Court
Vedpal Singh & Others vs State Of U.P. & Others on 18 June, 2010
Bench: Vijay Manohar Sahai, Bala Krishna Narayana
Court No. - 9 Case :- CRIMINAL MISC. WRIT PETITION No. - 10889 of 2010 Petitioner :- Vedpal Singh & Others Respondent :- State Of U.P. & Others Petitioner Counsel :- Vikrant Rana Respondent Counsel :- Govt. Advocate Hon'ble Vijay Manohar Sahai,J.
Hon'ble Bala Krishna Narayana,J.
We have heard learned counsel for the petitioners and learned AGA appearing for the State-respondents.
Considering the facts and circumstances and the allegations made in the impugned F.I.R., the Writ Petition is disposed of with the direction that till the submission of report by the police under Section 173(2) Cr.P.C. the petitioners shall not be arrested in Case Crime No. 344 of 2010, under Sections 147, 148, 452, 323, 307, 504, 506 I.P.C., Police Station Transport Nagar, District Meerut.
Order Date :- 18.6.2010 Akv