Sunil Kumar Srivastava vs State Of U.P. Through Principal ...
2014 Latest Caselaw 3892 ALL

Citation : 2014 Latest Caselaw 3892 ALL
Judgement Date : 1 August, 2014

Allahabad High Court

Sunil Kumar Srivastava vs State Of U.P. Through Principal ... on 1 August, 2014

Bench: Ravindra Singh, Vishnu Chandra Gupta




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 7
 

 
Case :- MISC. BENCH No. - 5431 of 2010
 

 
Petitioner :- Sunil Kumar Srivastava
 
Respondent :- State Of U.P. Through Principal Secy.Home And Others
 
Counsel for Petitioner :- Dev Kumar Tripathi
 
Counsel for Respondent :- G.A.,Prashant Singh 'Atal'
 

 
Hon'ble Ravindra Singh,J.

Hon'ble Vishnu Chandra Gupta,J.

Learned counsel for the petitioner is not present.

Heard learned A.G.A.

This petition has been filed by the petitioner Sunil Kumar Srivastava with a prayer to quash the impugned FIR of case crime No. 242 of 2010 under sections 467, 468, 471, 420, 409 IPC, P.S. Kandhai, District Pratapgarh.

From the perusal of the FIR it appears that on the basis of allegation made therein the prima facie cognizable offence is made out. There is no scope of interfering in the impugned FIR. Therefore, the prayer for quashing the FIR is refused.

Interim order dated 4.6.2010 is hereby vacated.

However, considering the facts, it is directed that in case petitioner appears before the court concerned within 30 days from today and applies for bail, the same shall be heard and disposed of expeditiously if possible on the same day by the courts below.

With this direction, this petition is finally disposed of.

Order Date :- 1.8.2014

RPD