Ram Kumar Yadav vs State Of U.P. Through Secy. Home ...
2014 Latest Caselaw 2436 ALL

Citation : 2014 Latest Caselaw 2436 ALL
Judgement Date : 2 July, 2014

Allahabad High Court

Ram Kumar Yadav vs State Of U.P. Through Secy. Home ... on 2 July, 2014

Bench: Ravindra Singh, Vishnu Chandra Gupta




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 7
 

 
Case :- MISC. BENCH No. - 5480 of 2014
 

 
Petitioner :- Ram Kumar Yadav
 
Respondent :- State Of U.P. Through Secy. Home Deptt. Lko. & Ors.
 
Counsel for Petitioner :- Om Prakash Yadav
 
Counsel for Respondent :- Govt.Advocate
 

 
Hon'ble Ravindra Singh,J.

Hon'ble Vishnu Chandra Gupta,J.

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

This petition has been filed by the petitioner, namely, Ram Kumar Yadav with a prayer to quash the F.I.R. in Case Crime No.159 of 2014, under Section 2/3, Prevention of Damage to Public Property Act, 1984, Police Station Antu, District Pratapgarh.

From the perusal of the impugned F.I.R. it appears that on the basis of the allegations made therein a prima facie cognizable offence is made out. There is no ground for interference in the F.I.R. Therefore, the prayer for quashing the impugned F.I.R. is refused.

However, it is directed that in case the petitioner appears before the court concerned within 30 days from today and applies for bail, the same shall be heard and disposed of by the courts below in view of the case of Smt. Amrawati and another Vs. State of U.P. 2005 Cr.L.J. 755, which has been approved by the Hon'ble Apex Court in Lal Kamlendra Pratap Singh Versus State of U.P. reported in 2009(4) S.C.C. 437.

With this direction, this petition is finally disposed of.

Order Date :- 2.7.2014

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