Satish Singh vs State Of U.P. Thru. Secretary Home ...
2014 Latest Caselaw 5198 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 7
 

 
Case :- MISC. BENCH No. - 8146 of 2014
 

 
Petitioner :- Satish Singh
 
Respondent :- State Of U.P. Thru. Secretary Home & 2 Others
 
Counsel for Petitioner :- Pankaj Kumar Singh
 
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 Satish Singh with a prayer to quash the impugned FIR of case crime No. 402 of 2014 under sections 409, 420, 467, 468, 471 IPC, P.S. Kotwali Nagar, District Faizabad.

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 :- 28.8.2014

RPD