Allahabad High Court
Satyendra Kumar Singh And 6 Others vs State Of U.P. And 3 Others on 2 January, 2020
Bench: Pankaj Naqvi, Samit Gopal
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 43 Case :- CRIMINAL MISC. WRIT PETITION No. - 26191 of 2019 Petitioner :- Satyendra Kumar Singh And 6 Others Respondent :- State Of U.P. And 3 Others Counsel for Petitioner :- Amit Shukla,Sri Amit Kumar Saxena(Senior Advocate) Counsel for Respondent :- G.A. Hon'ble Pankaj Naqvi,J.
Hon'ble Samit Gopal,J.
Heard Sri Amit Kumar Saxena, the learned Senior Counsel assisted by Sri Amit Shukla, for the petitioners and Dr. S. B. Maurya, the learned A.G.A.
The present petition has been filed for issuing a writ, order or direction in the nature of certiorari quashing the F.I.R. dated 04.12.2019 of Crime No. 1167 of 2019, under Sections 420, 406 I.P.C., P.S. Kalyanpur, District Kanpur Nagar.
Connect with Criminal Misc. Writ Petition No. 22184 of 2019.
Learned A.G.A accepted notice on behalf of respondent nos. 1to 3. He may file response, if any, by the next date.
Issue notice to respondent No. 4 by a speedier mode.
Steps forthwith.
List on the date indicated in the leading petition.
Till then no coercive measure shall be taken against the petitioners namely Satyendra Kumar Singh, Smt. Sucheta Khemka, Jai Prakash Singh, Brijmohan Mahajan, K.D. Singh, Chatrasal Singh, Nandkishore in connection with the above case.
Order Date :- 2.1.2020 AS Rathor