Allahabad High Court
Mohd. Haroon & Others vs State Of U.P. & Others on 2 July, 2010
Bench: Imtiyaz Murtaza, Naheed Ara Moonis
Court No. - 42 Case :- CRIMINAL MISC. WRIT PETITION No. - 11591 of 2010 Petitioner :- Mohd. Haroon & Others Respondent :- State Of U.P. & Others Petitioner Counsel :- Sushil Kumar Pandey Respondent Counsel :- Govt. Advocate Hon'ble Imtiyaz Murtaza,J.
Hon'ble Naheed Ara Moonis,J.
It is informed that in the matter of co-accused Mohd. Shahid in Criminal Misc. Writ Petition No.10628 of 2010, following order has been passed:-
"We have heard learned counsel for the petitioner and the 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. 296 of 2010, under Sections 364, 323, 504, 506, 420, 467, 468, 471, 120 B I.P.C., Police Station Lisari, District Meerut."
This writ petition is also disposed of in terms of above. Order Date :- 2.7.2010 Mustaqeem.