Renu Verma vs The State Of U.P Thru Principal ...
2014 Latest Caselaw 3722 ALL

Citation : 2014 Latest Caselaw 3722 ALL
Judgement Date : 28 July, 2014

Allahabad High Court

Renu Verma vs The State Of U.P Thru Principal ... on 28 July, 2014

Bench: Ravindra Singh, Devendra Kumar Upadhyaya




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 7
 

 
Case :- MISC. BENCH No. - 6650 of 2014
 

 
Petitioner :- Renu Verma
 
Respondent :- The State Of U.P Thru Principal Secy., Home Deptt., And Ors.
 
Counsel for Petitioner :- Dharmendra Kumar Mishra
 
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 Renu Verma with a prayer to quash the impugned FIR of case crime No. 213 of 2014, under sections 326-A, 498-A IPC, and section 3/4 D.P.Act, P.S. Maurawa, District Unnao.

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 by the courts below.

With this direction, this petition is finally disposed of.

Order Date :- 28.7.2014

RPD