Vinay Kumar Pathak vs State Of U.P. Thru. Secretary Home ...
2014 Latest Caselaw 5333 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 7
 

 
Case :- MISC. BENCH No. - 8144 of 2014
 

 
Petitioner :- Vinay Kumar Pathak
 
Respondent :- State Of U.P. Thru. Secretary Home Deptt. & 3 Others
 
Counsel for Petitioner :- K.N. Mishra
 
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 Vinay Kumar Pathak  with a prayer to quash the impugned FIR of case crime No.171 of 2014 under sections 3/5/8 of U.P. Prevention of Cow Slaughter Act, 11 of Prevention of Cruelty to Animal Act and 429 IPC P.S. Katra BAzar, District Gonda.

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 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