ASHOK SINGH Vs. STATE OF U P

JUDGEMENT

(1.) HEARD the learned counsel for the petitioner, learned A.G.A. and perused the F.I.R. and also the relevant material on record. The impugned F.I.R. discloses commission of cognizable offence hence it cannot be quashed. There is no need to issue notice to opposite party no. 3 at this stage, hence it is dispensed with. Learned counsel for the petitioner submits that a criminal case under Section 125 Cr.P.C. is pending between him (husband) and wife (opposite party no.3) wherein forged certificate of sewing and embroidering is said to has been filed by the petitioner. But there does not appear to be any basis for saying so. In view of the facts and circumstances of the case and particularly having regard to the submission made hereinabove by the learned counsel for the petitioner, it is provided that till credible evidence is collected, the petitioner shall not be arrested in Case Crime No.309 of 2009, under Sections 468, 470, 471 I.P.C., Police Station Pali, District Hardoi subject to his cooperation in the investigation. With the observations made hereinabove, the writ petition is finally disposed of.