Bhoolan & Anr. vs State Of U.P. Thru. Secretary, ...
2014 Latest Caselaw 5234 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 7
 

 
Case :- MISC. BENCH No. - 8115 of 2014
 

 
Petitioner :- Bhoolan & Anr.
 
Respondent :- State Of U.P. Thru. Secretary, Home & 3 Others
 
Counsel for Petitioner :- Surendra Sharma
 
Counsel for Respondent :- Govt. Advocate
 

 
Hon'ble Ravindra Singh,J.

Hon'ble Vishnu Chandra Gupta,J.

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

This petition has been filed by the petitioners Bhoolan & Anr. with a prayer to quash the impugned FIR of case crime No. 158 of 2014 under sections 376, 511 IPC, P.S. Motigarpur, 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 facts, 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 by the courts below.

With this direction, this petition is finally disposed of.

Order Date :- 28.8.2014

RPD