Allahabad High Court
Arsh Alias Azad And 7 Others vs State Of U.P. And 2 Others on 20 October, 2020
Bench: Ramesh Sinha, Samit Gopal
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 1 Case :- CRIMINAL MISC. WRIT PETITION No. - 1920 of 2019 Petitioner :- Arsh Alias Azad And 7 Others Respondent :- State Of U.P. And 2 Others Counsel for Petitioner :- Bipin Kumar Counsel for Respondent :- G.A.,Onkar Singh Hon'ble Ramesh Sinha,J.
Hon'ble Samit Gopal,J.
Heard Sri Bipin Kumar, learned counsel for the petitioners, Ms. Archana Singh, learned A.G.A. for the State and perused the impugned F.I.R. as well as material brought on record.
Sri Onkar Singh, learned counsel for the complainant is not present.
This writ petition has been filed by the petitioners with the prayer to quash the F.I.R. dated 08.12.2018 which has been registered as Case Crime No. 1837 of 2018 under sections 498-A, 323, 504, 506, 376-D, 354, 307 I.P.C., 3/4 D.P. Act, Police station Lisadi Gate, District Meerut.
From the perusal of the interim order dated 24.1.2019 passed by this Court it appears that this Court has stayed the arrest of the petitioners and since the investigation has not been completed till date, we dispose of this writ petition with the direction that the petitioners Arsh @ Azad, Yameen, Smt. Safikan, Pappu, Naushad, Shahzad, Shaheen and Shahid shall not be arrested till submission of police report under Section 173 (2) Cr. P. C. The petitioners shall file a copy of this order within two weeks' from today before the SSP/SP concerned, who shall look into the matter and ensure that the investigation in the above mentioned case is completed expeditiously preferably within six weeks from the date of production of copy of this order.
With the aforesaid direction, this petition is finally disposed of.
Learned AGA shall communicate this order to the concerned authorities concerned.
The party shall file computed generated copy of order downloaded from the official website of High Court Allahabad, self attested by it alongwith a self attested identity proof of the said person(s) (preferably Aadhar Card) mentioning the mobile number(s) to which the said Aadhar Card is linked.
The concerned Court/Authority/Official shall verify the authenticity of the computerized copy of the order from the official website of High Court Allahabad and shall make a declaration of such verification in writing.
(Samit Gopal, J.) (Ramesh Sinha, J.) Order Date :- 20.10.2020 Madhurima