Allahabad High Court
Kanhai Singh vs State Of U.P. & Ors. on 16 June, 2010
Bench: Vijay Manohar Sahai, Vikram Nath
Court No. - 9 Case :- CRIMINAL MISC. WRIT PETITION No. - 10411 of 2010 Petitioner :- Kanhai Singh Respondent :- State Of U.P. & Ors. Petitioner Counsel :- Indra Raj Singh,Arvind Upadhyay Respondent Counsel :- Govt. Advocate Hon'ble Vijay Manohar Sahai,J.
Hon'ble Vikram Nath,J.
We have heard learned counsel for the petitioner and the 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 petitioner shall not be arrested in Case Crime No.612 of 2010, under Sections 419, 420, 467, 468, 471, 406, 409, 411 IPC & 3/7 E.C. Act, Police Station Jahanaganj, District Azamgarh.
Order Date :- 16.6.2010 RPS