Satendra Pandey vs The State Of U.P Thru Secy., Home ...
2014 Latest Caselaw 3922 ALL

Citation : 2014 Latest Caselaw 3922 ALL
Judgement Date : 1 August, 2014

Allahabad High Court

Satendra Pandey vs The State Of U.P Thru Secy., Home ... 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. - 4148 of 2014
 

 
Petitioner :- Satendra Pandey
 
Respondent :- The State Of U.P Thru Secy., Home Deptt., Lucknow And Ors.
 
Counsel for Petitioner :- Raj Mani Dubey
 
Counsel for Respondent :- Govt. Advocate
 

 
Hon'ble Ravindra Singh,J.

Hon'ble Vishnu Chandra Gupta,J.

Heard learned counsel for the petitioner and learned A.G.A.

This petition has been filed by the petitioner Satendra Pandey with a prayer to quash the impugned FIR of case crime No. 470 of 2013 under sections 420, 467, 468 IPC, P.S. Kotwali Akbarpur, District Ambedkarnagar.

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