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Judgment
4 paragraphs · 97 words
1.
Heard learned Counsel for the petitioner and learned State counsel.
2.
The petitioner is involved in crime No. 184 of 2001 under Sections 408/379/420 IPC of P.S. Gola, district Lakhimpur Kheri.
3.
In exercise of discretionary writ jurisdiction, we are not inclined to quash the FIR of the investigation of the case. However, it goes without saying that the Investigating Officer will not arrest the petitioner as a matter of course but will see whether there is evidence against the petitioner justifying his arrest.
4.
With the above observations/directions, the writ petition is finally disposed of.