Allahabad High Court
Phool Chand Yadav And Others vs State Of U.P. & Ors. on 14 June, 2010
Bench: Vijay Manohar Sahai, Vikram Nath
Court No. - 9 Case :- CRIMINAL MISC. WRIT PETITION No. - 10230 of 2010 Petitioner :- Phool Chand Yadav And Others Respondent :- State Of U.P. & Ors. Petitioner Counsel :- Sudeep Harkauli Respondent Counsel :- Govt. Advocate Hon'ble Vijay Manohar Sahai,J.
Hon'ble Vikram Nath,J.
We have heard learned counsel for the petitioners 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.144 of 2010, under Sections 452, 323, 504, 424 IPC, Police Station Jhunsi, District Allahabad.
Order Date :- 14.6.2010 RPS