PRIYANKA YADAV Vs. STATE OF UTTAR PRADESH

JUDGEMENT

(1.) Leave granted.

(2.) We have heard Mr. Aditya Kr. Choudhary, learned Counsel appearing on behalf of the appellant, Mr. Ajay Kumar Mishra, learned AAG/Sr.Adv. appearing on behalf of the respondent-State of Uttar Pradesh and Mr. Bhuwan Raj, learned counsel appearing on behalf of the respondent(s)-accused.

(3.) Feeling aggrieved and dissatisfied with the impugned order passed by the High Court of Judicature at Allahabad in Criminal Misc. Writ Petition No. 5614/2020 by which in the petition under Article 226 of the Constitution of India praying for stay of arrest/quashing of the FIR, the High Court, while refusing to quash the criminal proceedings, in exercise of powers under Sec. 482 Cr.P.C., has passed an order that the private respondents herein -original accused shall not be arrested till the submission of the final report.