Court No. - 36
Case :- CRIMINAL MISC. WRIT PETITION No. - 13135 of 2015
Petitioner :- Sushil Kumar Dubey And 3 Others
Respondent :- State Of U.P. Thru Secy. And 2 Others
Counsel for Petitioner :- I.K. Chaturvedi
Counsel for Respondent :- Govt.Advocate,N.K. Mishra
Hon'ble Rajes Kumar,J.
Hon'ble Shamsher Bahadur Singh,J.
Heard learned counsel for the petitioners and the learned A.G.A.
for the State.
The instant writ petition, under Article 226 of the Constitution of
India, has been filed by the petitioners for quashing of the First
Information Report, relating to Case Crime No. 680 of 2015, under
Sections 419, 420, 467, 468, 471, 218 I.P.C., Police Station
Kotwali Ghazipur, District Ghazipur.
The contention of the petitioner is that the allegation made in the
FIR are absolutely wrong and baseless. The allegation is relating to
some manipulation in record of revenue of year 1976 while the
petitioners were not in service in those years.
We are of the view that matter requires investigation. No case for
quashing of the First Information Report is made out.
However, in the facts and circumstances, we propose to stay the
arrest of the petitioners till the submission of the police report
under Section 173 Cr.P.C. in pursuance of the aforementioned
case.
With the aforesaid observation, the writ petition stands disposed
of.
Order Date :- 27.5.2015
A.Kr.*
Neutral Citation No. - 2015:AHC:76355-DB