Chandramani Trivedi And Ors. vs The State Of U.P Thru Secy., Home ...
2014 Latest Caselaw 3626 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 7
 

 
Case :- MISC. BENCH No. - 6564 of 2014
 

 
Petitioner :- Chandramani Trivedi And Ors.
 
Respondent :- The State Of U.P Thru Secy., Home Deptt., Lucknow And Ors.
 
Counsel for Petitioner :- Pradeep Kumar Singh
 
Counsel for Respondent :- Govt. Advocate,Arun Sinha
 

 
Hon'ble Ravindra Singh,J.

Hon'ble Vishnu Chandra Gupta,J.

Heard learned counsel for the petitioners, learned A.G.A. and Sri Arun Sinha, learned counsel for the complainant.

This petition has been filed by the petitioners Chandramani Trivedi And Ors. with a prayer to quash the impugned FIR of case crime No. 219 of 2014 under sections 406, 420, 504, 506 IPC, P.S. Mahanagar, District Lucknow.

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 if possible on the same day by the courts below.

With this direction, this petition is finally disposed of.

Order Date :- 25.7.2014

RPD