- (1.) HEARD learned counsel for the petitioner and learned Govern ment Advocate.
(2.) CONSIDERING the facts and cir cumstances of the case we are of the view that it is not a case where we may quash the F. I. R. as facts are yet to be ascertained by means of investigation which is going on. However, we are of the view that the arrest of the petitioner may remain stayed till the investigation goes on. Accordingly this writ petition is finally disposed of with the direction that the arrest of the petitioner in case Crime No. 87 of 2000 under Section 3/7 Essential Commodities Act, Police Station Sandana, Sitapur shall remain stayed till filing of the charge sheet, if any, in Court. How ever, the petitioner shall co-operate with the investigation and shall make himself available for interrogation, if so required. Let a copy of this order be supplied to the learned counsel for the petitioner if possible, today on payment of usual char ges. .;