ASHOK KUMAR SINGH Vs. STATE OF UTTAR PRADESH

JUDGEMENT

(1.) This is a petition under S. 482, Cr. P.C. for quashing the FIR and for directing that the petitioners be not arrested during the investigation. The petition is opposed.

(2.) Heard the learned counsel for the petitioners and the learned Additional Government Advocate.

(3.) Learned counsel for the petitioners has argued that in proceedings under S. 482, Cr. P.C. the Court has ample power to stay the arrest of the petitioners. In support of his contention the learned counsel for the petitioners placed reliance on the case of State of Bihar v. P. P. Sharma, AIR 1991 SC 1260. A perusal of this case goes to show that it is no authority for the proposition that the arrest of an accused can be stayed in proceedings under S. 482, Cr. P.C. Learned counsel for the petitioners has argued that by implication this power vests in the court under S. 482, Cr. P.C. From a perusal of this case law, it does not go to show that this court by implication has also any power to stay the arrest of an accused.