MOHAMMAD MUSTAFA Vs. STATE OF U P

JUDGEMENT

(1.) The prayer of the applicant that his arrest may be stayed in Crime No. 294 of 1986 under Sections 406, 40, 409, 415, 411 and 420 I.P.C. and Section 3/7 Essential Commodities Act, P.S. Madaudeeh, District Varanasi during the pendency of this application is rejected.

(2.) It is further prayed that the arrest of the applicant may be stayed during the pendency of this application in this Court.

(3.) It appears from the application that a first information report was lodged by Vachaspati Misra Sub-Inspector Police Station Maduadeeh on 15.10.1986 at 10.30 P.M. at Police Station Maduadeeh district Varanasi under Sections 406, 407, 409, 415, 417 and 420 I.P.C. and Section 3/7 of the Essential Commodities Act. The applicant was not named in the said report.