PAWAN AGARWAL Vs. STATE OF UTTAR PRADESH

JUDGEMENT

(1.) Leave granted.

(2.) The appellant is an accused in First Information Report[FIR 'for short']/Case Crime No. 311 of 2010 registered with Police Station Mugalpura, District - Moradabad, Uttar Pradesh for the offence(s) punishable under Ss. 420, 406, 307, 323, 504, and 506 of the Indian Penal Code, 1860[IPC 'for short'].

(3.) Challenging the proceedings following registration of the FIR, the appellant had invoked the writ jurisdiction of the High Court of Judicature at Allahabad by moving a petition under Article 226 of the Constitution of India[Criminal Misc. Writ Petition No. 12974 of 2010]. Vide order dtd. 21/7/2010, an Hon'ble Division Bench of the High Court passed, inter alia, the following order: