Allahabad High Court
Rajeev Lochan Paliwal And Anr. vs State Of U.P. Thru. Addl.Chief Secy. ... on 17 September, 2022
Bench: Ramesh Sinha, Renu Agarwal
HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH ?Court No. - 1 Case :- CRIMINAL MISC. WRIT PETITION No. - 17201 of 2021 Petitioner :- Rajeev Lochan Paliwal And Anr. Respondent :- State Of U.P. Thru. Addl.Chief Secy. Home And Ors. Counsel for Petitioner :- Manish Singh Chauhan Counsel for Respondent :- G.A.,Ashok Kumar Singh,Digvijay Nath Dubey,Gitika Yadav,Mahima Pahwa,Suresh Kumar Mishra Hon'ble Ramesh Sinha,J.
Hon'ble Mrs. Renu Agarwal,J.
The instant petition has been filed by the petitioners - Rajeev Lochan Paliwal and Navneet Bhadauria with a prayer to issue a writ in the nature of certiorari to quash the impugned FIR No.0363 of 2021, dated 23.07.2021, under Sections 147, 323, 406, 420, 504, 506 I.P.C. and added Sections 467, 468, 471 I.P.C., Police Station Vibhuti Khand, District Lucknow with a further prayer not to arrest the petitioners in pursuance of the impugned FIR.
It appears that by efflux of time, the instant writ petition has become infructuous.
Accordingly, the writ petition is dismissed as infructuous. Interim order, if any, stands vacated.
However, it is open for the petitioner(s) to move an appropriate application within two months from today, if the matter survives.
It is made clear that if any consequential proceedings are initiated in pursuance of the impugned F.I.R., the parties are at liberty to take recourse to law.
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[Mrs. Renu Agarwal, J.] [Ramesh Sinha, J.] Order Date :- 17.9.2022 lakshman