Allahabad High Court
Shakeena And Ors. vs State Of U.P. Thru Prin.Secy. Home And ... on 16 August, 2021
Bench: Ramesh Sinha, Saroj Yadav
HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH ?Court No. - 9 Case :- MISC. BENCH No. - 12737 of 2021 Petitioner :- Shakeena And Ors. Respondent :- State Of U.P. Thru Prin.Secy. Home And Ors. Counsel for Petitioner :- Jaikaran Counsel for Respondent :- G.A. Hon'ble Ramesh Sinha,J.
Hon'ble Mrs. Saroj Yadav,J.
Heard Mr. Jaikaran, learned counsel for the petitioners and Mr. D.S. Rana, learned A.G.A. for the State.
The present writ petition has been filed by the petitioners Shakeena, Jaibun and Shabeena Bano to quash the First Information Report dated 11.06.2021 registered as Case Crime No. 0198 of 2021, under Section 376 of I.P.C. and Section 3/4 of Dowry Prohibition Act, Police Station Lalganj, District Raebareli.
From the perusal of the interim order dated 24.06.2021 passed by this Court, it appears that this Court had stayed the arrest of the petitioners till submission of police report under Section 173 (2) Cr.P.C.
Mr. D.S. Rana, learned A.G.A. states that the investigation has not been completed till date.
Accordingly, we dispose of this writ petition with the direction that the petitioners shall not be arrested till submission of police report under Section 173 (2) Cr.P.C, if any, before the Competent Court.
The petitioners shall file a certified copy of this order within two weeks' from today before the SP/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 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.
Order Date :- 16.8.2021 A.K. Singh