Jai Prakash And Anr. vs The State Of U.P Thru Principal ...
2013 Latest Caselaw 1400 ALL

Citation : 2013 Latest Caselaw 1400 ALL
Judgement Date : 26 April, 2013

Allahabad High Court

Jai Prakash And Anr. vs The State Of U.P Thru Principal ... on 26 April, 2013

Bench: Abdul Mateen, Ashwani Kumar Singh




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 25
 

 
Case :- MISC. BENCH No. - 3505 of 2013
 

 
Petitioner :- Jai Prakash And Anr.
 
Respondent :- The State Of U.P Thru Principal Secy., Home Deptt., And Ors.
 
Petitioner Counsel :- V.K Mishra
 
Respondent Counsel :- Govt. Advocate
 

 
Hon'ble Abdul Mateen,J.

Hon'ble Ashwani Kumar Singh,J.

Heard learned counsel for the petitioners and learned Additional Government Advocate.

Under Challenge in the instant writ petition is F.I.R. relating to Case Crime No.6 of 2011, under sections 467,468,420,471,472,504,506 I.P.C. police station Lambhua, district Sultanpur.

We have gone through the F.I.R. which discloses commission of cognizable offence, as such, the same cannot be quashed.

The writ petition is misconceived and is accordingly dismissed.

However, it is provided that if petitioners surrender and move application for bail the same shall be considered and decided expeditiously by the courts below.

Order Date :- 26.4.2013

kvg/-