Allahabad High Court
Rohit Malik vs State Of U.P. And 3 Others on 12 February, 2020
Bench: Pritinker Diwaker, Shekhar Kumar Yadav
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 48 Case :- CRIMINAL MISC. WRIT PETITION No. - 2117 of 2020 Petitioner :- Rohit Malik Respondent :- State Of U.P. And 3 Others Counsel for Petitioner :- Satyendra Chandra Tripathi Counsel for Respondent :- G.A. Hon'ble Pritinker Diwaker,J.
Hon'ble Shekhar Kumar Yadav,J.
Heard Shri S.C.Tripathi, learned counsel for the petitioner, Shri J.K. Upadhyay, learned AGA for the State and Shri Sandeep Singh, learned counsel for respondent No.4.
This writ petition has been filed by the petitioner seeking quashment of FIR dated 28.1.2020 in respect of Crime No. 0042 of 2020 for the offence under Sections 420, 467, 468, 471 of IPC P.S.-Shamli, District Shamli.
Counsel for the petitioner submits that in similar matters, writ petitions have been filed by different persons and in all the cases interim protections have been granted. He has produced copy of order dated 7.12.2019 passed in Criminal Misc. Writ Petition Nos. 25052 of 2019 and 24912 of 2019 and order dated 10.12.2019 passed in Criminal Misc. Writ Petition Nos. 24942 of 2019, 24944 of 2019, 24947 of 2019 and 24957 of 2019. He submits that till filing of charge sheet, protection may be granted to the petitioner.
State counsel and counsel for the respondent No.4 do not dispute the above submission made by the counsel for the petitioner.
This writ petition is disposed of finally directing the police authorities not to take any coercive action against the petitioner in respect of above stated crime number till the submission of charge sheet under Section 173(2) of Cr.P.C. before the court concerned.
Order Date :- 12.2.2020 RK/SY