Praveen Kumar Niranjan vs The State Of U.P Thru Secy., Home ...
2014 Latest Caselaw 3894 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 7
 

 
Case :- MISC. BENCH No. - 5568 of 2013
 

 
Petitioner :- Praveen Kumar Niranjan
 
Respondent :- The State Of U.P Thru Secy., Home Deptt., Lucknow And Ors.
 
Counsel for Petitioner :- Vishvajeet Singh,Amit Tripathi,S.P.Mishra
 
Counsel for Respondent :- Govt. Advocate,Mohd. Ghayasuddin Khan
 

 
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  Praveen Kumar Niranjan with a prayer to quash the impugned FIR of case crime No. 135 of 2013 under sections 406, 420IPC, P.S. Ghazipur, District Lucknow.

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.

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