Jag Narain And Ors. vs The State Of U.P Thru Principal ...
2014 Latest Caselaw 3667 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 7
 

 
Case :- MISC. BENCH No. - 6575 of 2014
 

 
Petitioner :- Jag Narain And Ors.
 
Respondent :- The State Of U.P Thru Principal Secy., Home Lucknow And Ors.
 
Counsel for Petitioner :- Pradeep Kumar Singh
 
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 Jag Narain And Ors. with a prayer to quash the impugned FIR of case crime No. 161 of 2014 under sections 418, 420, 467, 468, 120-B, 504, 506 IPC, P.S. Gosainganj, District Sultanpur.

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