Allahabad High Court
Suresh Chand Sharma vs State Of U.P. And 2 Others on 22 October, 2020
Bench: Ramesh Sinha, Samit Gopal
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 1 Case :- CRIMINAL MISC. WRIT PETITION No. - 8667 of 2019 Petitioner :- Suresh Chand Sharma Respondent :- State Of U.P. And 2 Others Counsel for Petitioner :- Sharique Ahmed,Dileep Kumar Counsel for Respondent :- G.A. Hon'ble Ramesh Sinha,J.
Hon'ble Samit Gopal,J.
Heard Sri Sharique Ahmed, learned counsel for the petitioner, Ms. Anjali Upadhyay, learned A. G. A. for the State and perused the impugned F.I.R. as well as material brought on record.
This writ petition has been filed by the petitioners with the prayer to quash the F.I.R. dated 15.3.2019 which has been registered as Case Crime No.209 of 2019 under sections 218, 420, 467, 468, 471, 120-B I.P.C. and Section 13 of Prevention of Corruption Act, 1988, P.S. Kasna, district Gautam Budh Nagar.
From the perusal of the interim order dated 5.4.2019 passed by coordinate Bench of this Court, it appears that this Court had 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 petitioner, namely Suresh Chand Sharma shall not be arrested till submission of police report under Section 173 (2) Cr. P. C. The petitioner shall file a copy of this order within two weeks' from today before the SSP 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 certified 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 computer 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, before the concerned Court/Authority/Official.
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 :- 22.10.2020
Gaurav