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Allahabad High Court

Vineet Narain vs State Of U.P. & Others on 11 August, 2021

Bench: Surya Prakash Kesarwani, Piyush Agrawal





HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 46
 

 
Case :- CRIMINAL MISC. WRIT PETITION No. - 5170 of 2021
 
Petitioner :- Vineet Narain
 
Respondent :- State Of U.P. & Others
 
Counsel for Petitioner :- Shivam Yadav,Saurabh Yadav
 
Counsel for Respondent :- Krishna Agarawal
 
With
 

 
Case :- CRIMINAL MISC. WRIT PETITION No. - 5210 of 2021
 
Petitioner :- Rajneesh Kapur
 
Respondent :- State Of U.P. & Others
 
Counsel for Petitioner :- Shivam Yadav,Saurabh Yadav
 

 
Hon'ble Surya Prakash Kesarwani,J.
 

Hon'ble Piyush Agrawal,J.

Heard Sri Ramesh Upadhyaya, learned Senior Advocate, assisted by Sri Shivam Yadav, learned counsel for the petitioners and Sri Ashok Mehta, learned Senior Advocate, assisted by Sri Krishna Agarawal, learned counsel for the informant - respondent no.4 and Sri Ajit Kumar Singh, learned Additional Advocate General, assisted by Sri A.K. Sand, learned A.G.A. for State-respondents.

In compliance affidavit, filed yesterday by the Superintendent of Police, Bijnor, it has been stated that a final report has been submitted in respect of the impugned first information report No.0234/2021, dated 19.06.2021, P.S. Nagina, District ? Bijnor, in view of the statement of petitioners and the respondent no.4. Since the final report has been submitted by the police, therefore, the writ petition has become infructuous and is accordingly dismissed as infructuous.

In a supplementary affidavit dated 08.08.2021, the petitioners have made allegations that after the order dated 06.08.2021 was passed by this Court, the informant respondent no.4 misinterpreted and made certain face book post which is not fair on his part.

Sri Ashok Mehta, learned Senior Advocate, appearing for the respondent no.4 states that the face book post made by the respondent no.4 has now been deleted.

Be as it may, considering the facts and circumstances of the case, we direct the petitioners as well as the informant respondent no.4 not to make any post commenting on each other with reference to the orders passed by this Court and any post made in this regard shall be deleted by both the parties forthwith.

We further direct that both the parties, namely, the petitioners and the informant respondent no.4 shall remain careful in future while making face book posts.

Both the writ petitions dismissed as infructuous.

Order Date :- 11.8.2021/vkg