Arun Kumar Upadhyay vs State Of U.P. Thru. Secretary ...
2014 Latest Caselaw 5352 ALL

Citation : 2014 Latest Caselaw 5352 ALL
Judgement Date : 28 August, 2014

Allahabad High Court

Arun Kumar Upadhyay vs State Of U.P. Thru. Secretary ... on 28 August, 2014

Bench: Ravindra Singh, Vishnu Chandra Gupta




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 7
 

 
Case :- MISC. BENCH No. - 8141 of 2014
 

 
Petitioner :- Arun Kumar Upadhyay
 
Respondent :- State Of U.P. Thru. Secretary Deptt. Of Home & 2 Others
 
Counsel for Petitioner :- Ajeet Kumar 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 Arun Kumar Upadhyay with a prayer to quash the impugned FIR of case crime No. 193 of 2014 under sections 147, 452, 308, 323, 504, 506 IPC, P.S. Jethwara, District Pratapgarh.

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