Allahabad High Court
Ram Bhajan Srivastava & Another vs State Of U.P. & Others on 17 June, 2010
Bench: Vijay Manohar Sahai, Vikram Nath
Court No. - 9 Case :- CRIMINAL MISC. WRIT PETITION No. - 10547 of 2010 Petitioner :- Ram Bhajan Srivastava & Another Respondent :- State Of U.P. & Others Petitioner Counsel :- Mayank Bhushan 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. C-18 of 2009, under Sections 420, 406, 417, 418, 504, 506 IPC, Police Station Kalyanpur, District Kanpur Nagar.
Order Date :- 17.6.2010 SC