Allahabad High Court
Ramesh Chandra Dixit vs State Of U.P. And 2 Others on 27 August, 2020
Bench: Ramesh Sinha, Ajit Singh
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 1 Case :- CRIMINAL MISC. WRIT PETITION No. - 8295 of 2020 Petitioner :- Ramesh Chandra Dixit Respondent :- State Of U.P. And 2 Others Counsel for Petitioner :- Ramesh Chandra Agrahari Counsel for Respondent :- G.A. Hon'ble Ramesh Sinha,J.
Hon'ble Ajit Singh,J.
Heard Sri R.C. Agrahari, learned counsel for the petitioner, Ms. Archana Singh, learned A.G.A. for the State and perused the impugned F.I.R. as well as material brought on record.
This petition has been filed by the petitioner with a prayer to quash the F.I.R. dated 29.3.2019 registered as case crime no. 120 of 2019 under sections 419, 420, 467, 468, 471, 506 I.P.C., police station Panki, District Kanpur Nagar.
Learned counsel for the petitioner submits that the petitioner was known to respondent no. 3 and he is marginal witness of the alleged power of attorney which is stated to be forged one. He submits that the said power of attorney has yet not been declared as void by any court of law. He petitioner has been falsely implicated in the present case just for harassment, hence the present F.I.R. against him is liable to be quashed by this Court.
Learned A.G.A. opposed the prayer for quashing...
Considering the submissions advanced by learned counsel for the parties and nature of the allegations, it is directed that the petitioner, namely, Ramesh Chandra Dixit shall not be arrested in above mentioned case, till the submission of the police report under section 173(2) Cr.P.C., if any, before the competent court but he shall co-operate with the investigation of the case.
With the above direction this petition is finally disposed of.
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.
(Ajit Singh, J.) (Ramesh Sinha, J.) Order Date :- 27.8.2020 Shiraz