Hari Prasad vs The State Of U.P.Thru. Prin. Sery. ...
2014 Latest Caselaw 3932 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 7
 

 
Case :- MISC. BENCH No. - 4159 of 2014
 

 
Petitioner :- Hari Prasad
 
Respondent :- The State Of U.P.Thru. Prin. Sery. Home Deptt. & Ors.
 
Counsel for Petitioner :- Shiv Sharan Maurya,Dileep Kumar
 
Counsel for Respondent :- Govt. Advocate
 

 
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 Hari Prasad with a prayer to quash the impugned FIR of case crime No. 1019 of 2013 under sections 3/7 E.C. Act and section 409 IPC, P.S. Hasanganj, District Unnao. .

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 the petitioner has not appeared before the court concerned or has not been arrested, 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