ABHIMANYU RAI Vs. STATE OF U P

JUDGEMENT

(1.) NONE appears when the matter is called out. It is quite likely that report under Section 173 (2), Cr. P. C. has been submitted in the meantime We may not interfere with the FIR.

(2.) THE writ petition stands disposed of with a direction that if in the meantime chargesheet has been submitted, the court will proceed according to law, if not, the petitioner may not be arrested in connection with case crime No. 685 of 1995, un der Sections 467/468, IPC, P. S. Cantt, district Gorakhpur unless credible evi dence of their involvement in the offence is collected.