SATYENDRA KUMAR Vs. STATE OF U P

JUDGEMENT

(1.) HEARD the learned Counsel for the petitioner and the learned A. G. A. representing the respondents. We have also perused the impugned first information report of case Crime No. 153 of 2001 under Sections 467/468/419/4201. PC and Sections 4, 5 & 8 of Uttar Pradesh Anusuchit Uastu Vyapaari (Licence Dena Aur Ap-sanchaya Par Nirbandhan) Aadesh, 1989, Police Station-Laharpur, District Sitapur. Having heard the learned Counsel for the parties, we find no good ground for quashing the first information report. However, upon regard being had to the facts and circumstances of the case, the writ petition is disposed of finally with the direction that though the investigation in the case crime aforestated may go on and taken to its logical end by filing police report under Section 173 Cr. PC. but the petitioner may not be arrested until the submission of police report under Section 173 Cr. PC, Subject, of course, to the condition that the petitioner shall co operate with the investigation and make himself available for interrogation. The writ petition is disposed of final ly. Writ Petition disposed of. .