Keshav Prasad Mishra Vs State of U.P.& others

Allahabad High Court (Lucknow Bench) 15 Jun 2009 (2009) 06 AHC CK 0021
Result Published

Judgement Snapshot

Hon'ble Bench

Abdul Mateen, J and Virendra Kumar Dixit, J

Final Decision

Disposed Of

Judgement Text

Translate:

V. K. Dixit, J.

Heard learned counsel for the petitioner and learned Additional Government Advocate. We have gone through the contents of the F.I.R.

Under challenge in this writ petition is F.I.R. relating to case crime No. 302 of 2009 under Section 3/7 of the Essential Commodities Act of P.S. Itiya Thok, district Gonda.

The petitioner is license holder of fair price shop. Seeing the trivial nature of allegations levelled against him, it is provided that the petitiner shall not be arrested in the above mentioned case crime number unless and until some cogent and reliable evidence comes forward against him.

With the above directions, the petition is finally disposed of.

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