Abhishek Tripathi vs State Of U.P. And 2 Others on 12 September, 2025

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Allahabad High Court

Abhishek Tripathi vs State Of U.P. And 2 Others on 12 September, 2025

Bench: Siddharth, Santosh Rai





HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 


Neutral Citation No. - 2025:AHC:161848-DB
 

 
HIGH COURT OF JUDICATURE AT ALLAHABAD 
 
CRIMINAL MISC. WRIT PETITION No. - 19797 of 2025   
 
   Abhishek Tripathi    
 
  .....Petitioner(s)   
 
 Versus  
 
   State Of U.P. And 2 Others    
 
  .....Respondent(s)       
 
   
 
  
 
Counsel for Petitioner(s)   
 
:   
 
Ravi Prakash   
 
  
 
Counsel for Respondent(s)   
 
:   
 
G.A.   
 
     
 
 Court No. - 47
 
   
 
 HON'BLE SIDDHARTH, J.

HON'BLE SANTOSH RAI, J.

Certified copy of F.I.R. filed today is taken on record.

Heard learned counsel for the petitioner; learned counsel for respondent and learned AGA for State-respondents.

The present writ petition has been preferred with the prayer to quash the impugned First Information Report dated 27.08.2025 registered as Case Crime No. 167 of 2025, under sections- 318(3), 316(5), 336(2) of B.N.S., and section 3/7 of Essential Commodities Act, Police Station- Siddharth Nagar, District - Siddharth Nagar, and for a direction to the respondents not to arrest the petitioner in pursuance of impugned First Information Report.

With regard to the allegations made in the F.I.R., investigating officer of the police is investigating the matter.

After hearing the rival contentions, totality of facts and circumstances of this case and in view of the judgment passed by Division Bench of this Court in Criminal Misc. Writ petition No. 7463/2024 (Shobhit Nehra Vs. State of U.P.), the above noted writ petition is disposed of directing the investigating officer to conclude the investigation of this case within period of 60 days.

During the period of investigation and till cognizance is taken on the police report by the court concerned, the petitioner shall not be arrested.

In case of non-cooperation with the police investigation by the petitioner, it shall be open for either of the respondents to file recall application of this order.

(Santosh Rai,J.) (Siddharth,J.) September 12, 2025 Abhishek

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