Sunil Dutt And Anr. vs The State Of U.P Thru Principal ...
2014 Latest Caselaw 4339 ALL

Citation : 2014 Latest Caselaw 4339 ALL
Judgement Date : 12 August, 2014

Allahabad High Court

Sunil Dutt And Anr. vs The State Of U.P Thru Principal ... on 12 August, 2014

Bench: Ravindra Singh, Vishnu Chandra Gupta




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 7
 

 
Case :- MISC. BENCH No. - 7425 of 2014
 

 
Petitioner :- Sunil Dutt And Anr.
 
Respondent :- The State Of U.P Thru Principal Secy., Home Lucknow And Ors.
 
Counsel for Petitioner :- Ashok Kumar Pandey,Ram Sajan Gautam
 
Counsel for Respondent :- Govt. Advocate,Rajesh Tripathi
 

 
Hon'ble Ravindra Singh,J.

Hon'ble Vishnu Chandra Gupta,J.

Heard learned counsel for the petitioners, learned A.G.A. and Sri Rajesh Tripathi, learned counsel for the complainant.

This petition has been filed by the petitioners Sunil Dutt And Anr. with a prayer to quash the impugned FIR of case crime No. 205 of 2014 under sections 323, 324, 325, 307, 506 IPC, P.S. Karaundi Kala, District Sultanpur.

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 submission made by learned counsel for the petitioners that there is cross version of the alleged incident, it is directed that in case petitioners appear before the court concerned within 30 days from today and apply 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 :- 12.8.2014

RPD