Allahabad High Court
Nishant Kaushik vs State Of U.P. & Others on 18 June, 2010
Bench: Vijay Manohar Sahai, Bala Krishna Narayana
Court No. - 9 Case :- CRIMINAL MISC. WRIT PETITION No. - 10647 of 2010 Petitioner :- Nishant Kaushik Respondent :- State Of U.P. & Others Petitioner Counsel :- Bharat Garg,Sanjay Kumar Sharma Respondent Counsel :- Govt. Advocate,V.P. Mishra Hon'ble Vijay Manohar Sahai,J.
Hon'ble Bala Krishna Narayana,J.
We have heard learned counsel for the petitioner, learned AGA appearing for the State- respondents.
Considering the facts and circumstances and the allegations made in the impugned F.I.R., the Writ Petition is disposed of with the direction that till the submission of report by the police under Section 173 (2) Cr.P.C. the petitioners shall not be arrested in Case Crime No. 448 of 2010, under Sections 420 I.P.C., Police Station Katghar, District Moradabad. Order Date :- 18.6.2010 vks