ARSHI Vs. STATE OF U.P.

JUDGEMENT

(1.) THE investigation will be completed within three months of the date on which a certified copy of this order along with a self-attested copy of this writ petition is presented before the investigating officer;

(2.) THE petitioners will not be arrested during pendency and for the purpose of investigation, provided a certified copy of this order is presented before the police officer as directed above within 15 days from today;

(3.) IF a report under section 173(2) Cr.P.C. is decided to be submitted to the Court of Magistrate, in column no. 3 of the prescribed form of the report under section 173(2) Cr.P.C. it will be mentioned that the accused have not been arrested on account of the stay order granted by this Court and the Magistrate shall take expeditious steps for appearance/ arrest of the accused;