Q. Who were the advocates involved in the case Jitendra Kumar Dixit @ Jitu @ Jitendra Prakash vs State of Uttar Pradesh and Others?

For Petitioner : Manish Tandon, Adv.

Q. What are the equivalent citations for Jitendra Kumar Dixit @ Jitu @ Jitendra Prakash vs State of Uttar Pradesh and Others ?

The equivalence citation areLQ/AllHC/2018/3074 ;

Q. What was the bench assigned for the case Jitendra Kumar Dixit @ Jitu @ Jitendra Prakash vs State of Uttar Pradesh and Others?

HONBLE JUSTICE RAMESH SINHA , HONBLE JUSTICE DINESH KUMAR SINGH, JJ.

Jitendra Kumar Dixit @ Jitu @ Jitendra Prakash Vs. State Of Uttar Pradesh And Others On 25 May, 2018

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Jitendra Kumar Dixit @ Jitu @ Jitendra Prakash v. State Of Uttar Pradesh And Others

(High Court Of Judicature At Allahabad)

Criminal Miscellaneous Writ Petition No. 13643 of 2018 | 25-05-2018

1. Heard Sri Manish Tandon, learned counsel for the petitioner, Sri G.P.Singh, learned A.G.A. for the State and perused the impugned FIR as well as material brought on record.

2. This petition has been filed by the petitioner with a prayer to quash the FIR dated 8.9.2017, registered as case crime No.553 of 2017, under Sections 323, 504, 506, 406 I.P.C., Police Station Bidhnoo, District Kanpur Nagar.

3. Considering the submissions advanced by learned counsel for the parties and nature of the allegations, it is directed that the petitioner shall not be arrested in above mentioned case, till the submission of the police report under section 173(2) Cr.P.C. but he shall co-operate with the investigation of the case.

4. With the above direction, this petition is finally disposed of.

Advocate List

For Petitioner : Manish Tandon, Adv.

Bench

HON'BLE JUSTICE RAMESH SINHA
HON'BLE JUSTICE DINESH KUMAR SINGH, JJ.

Eq Citations

LQ/AllHC/2018/3074

Head Note

Criminal Procedure Code, 1973 — Ss. 438 and 173(2) — Anticipatory bail — Prayer for — Considering nature of allegations, petitioner directed not to be arrested till submission of police report under S. 173(2) CrPC but he shall co-operate with investigation — Penal Code, 1860, Ss. 323, 504, 506 and 406 (Para 3)