Smt. Mislawati vs The State Of U.P Thru Principal ...
2014 Latest Caselaw 3654 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 7
 

 
Case :- MISC. BENCH No. - 6623 of 2014
 

 
Petitioner :- Smt. Mislawati
 
Respondent :- The State Of U.P Thru Principal Secy., Home Deptt., And Ors.
 
Counsel for Petitioner :- R.U Verma
 
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, namely, Ram Chandra and Mahendra Kumar with a prayer to quash the F.I.R. in Case Crime No.175 of 2013, under Sections 379, 352, 504, 506 IPC subsequently converted under Sections 379, 382, 411 IPC, Police Station Sammanpur, District Ambedkar Nagar.

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, after perusing the record and considering the nature of the allegations, it is directed that in case, the petitioners appear before the court concerned within 30 days from today and apply for bail, the same shall be considered 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