Allahabad High Court
Smt. Payal And 4 Others vs State Of Up And 3 Others on 9 July, 2025
Author: Siddharth
Bench: Siddharth
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Neutral Citation No. - 2025:AHC:108431-DB Court No. - 47 Case :- CRIMINAL MISC. WRIT PETITION No. - 12433 of 2025 Petitioner :- Smt. Payal And 4 Others Respondent :- State Of Up And 3 Others Counsel for Petitioner :- Mithilesh Kumar Shukla,Sudhir Kumar Shukla Counsel for Respondent :- Akhilesh Singh,G.A.,Ravish Kumar Singh,Sudhir Srivastava Hon'ble Siddharth,J.
Hon'ble Avnish Saxena,J.
Heard learned counsel for the petitioner; Sri A.K. Singh, Advocate, holding brief of Sri Sudhir Srivastava, learned counsel for respondent no.4 and learned AGA for State-respondents.
The present writ petition has been preferred with the prayer to quash the impugned First Information Report dated 27.05.2025, registered as Case Crime No. 497/2025, under sections- 60/87 of B.N.S., Police Station- Highway, District - Mathura, and for a direction to the respondents not to arrest the petitioner in pursuance of impugned First Information Report.
With regard to the allegations made in the F.I.R., investigating officer of the police is investigating the matter.
After hearing the rival contentions, totality of facts and circumstances of this case and in view of the judgment passed by Division Bench of this Court in Criminal Misc. Writ petition No. 7463/2024 (Shobhit Nehra Vs. State of U.P.), the above noted writ petition is disposed of directing the investigating officer to conclude the investigation of this case within period of 60 days.
During the period of investigation and till cognizance is taken on the police report by the court concerned, the petitioners shall not be arrested.
In case of non-cooperation with the police investigation by the petitioners, it shall be open for either of the respondents to file recall application of this order.
Order Date :- 9.7.2025///Abhishek (Avnish Saxena,J.) (Siddharth,J.)