Pappu @ Mohd. Mukhtar vs The State Of U.P Thru Principal ...
2014 Latest Caselaw 4097 ALL

Citation : 2014 Latest Caselaw 4097 ALL
Judgement Date : 6 August, 2014

Allahabad High Court

Pappu @ Mohd. Mukhtar vs The State Of U.P Thru Principal ... on 6 August, 2014

Bench: Ravindra Singh, Vishnu Chandra Gupta




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 7
 

 
Case :- MISC. BENCH No. - 4166 of 2014
 

 
Petitioner :- Pappu @ Mohd. Mukhtar
 
Respondent :- The State Of U.P Thru Principal Secy., Home Deptt., And Ors.
 
Counsel for Petitioner :- M. Waris Farooqui
 
Counsel for Respondent :- Govt. Advocate
 

 
Hon'ble Ravindra Singh,J.

Hon'ble Vishnu Chandra Gupta,J.

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

This petition has been filed by the petitioner Pappu @ Mohd. Mukhtar with a prayer to quash the F.I.R. in case crime no. 260 of 2012 , under section 3/7 of the E.C.Act, P.S.Safdarganj, District Barabanki.

From the perusal of the impugned F.I.R. it appears that on the basis of the allegations made therein prima facie cognizable offence is made out. There is no ground for interfering in the F.I.R. Therefore, the prayer for quashing the impugned F.I.R. 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 by the courts below in view of Smt. Amrawati and another Vs. State of U.P. 2005 Cr.L.J. 755 which has been approved by Hon'ble Apex Court in Lal Kamlendra Pratap Singh Vs. State of U.P. and others ( 2009) 4 SCC 437.

With this direction, this application is finally disposed of.

Order Date :- 6.8.2014