Pappu @ Vivek vs The State Of U.P Thru Principal ...
2014 Latest Caselaw 3690 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 7
 

 
Case :- MISC. BENCH No. - 6699 of 2014
 

 
Petitioner :- Pappu @ Vivek
 
Respondent :- The State Of U.P Thru Principal Secy., Home Lucknow And Ors.
 
Counsel for Petitioner :- Vivek Singh
 
Counsel for Respondent :- Govt. Advocate
 

 
Hon'ble Ravindra Singh,J.

Hon'ble Devendra Kumar Upadhyaya,J.

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

This petition has been filed by the petitioner  Pappu @ Vivek with a prayer to quash the impugned FIR of case crime No. 301 of 2014, under sections 307, 506 IPC, P.S. Cantt, District Faizabad.

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 :- 28.7.2014

RPD