Arvind Yadav And Anr. vs The State Of U.P Thru Secy., Home ...
2014 Latest Caselaw 3734 ALL

Citation : 2014 Latest Caselaw 3734 ALL
Judgement Date : 28 July, 2014

Allahabad High Court

Arvind Yadav And Anr. vs The State Of U.P Thru Secy., Home ... 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. - 6659 of 2014
 

 
Petitioner :- Arvind Yadav And Anr.
 
Respondent :- The State Of U.P Thru Secy., Home Deptt., Lucknow And Ors.
 
Counsel for Petitioner :- Anil Kumar Tiwari
 
Counsel for Respondent :- Govt. Advocate
 

 
Hon'ble Ravindra Singh,J.

Hon'ble Devendra Kumar Upadhyaya,J.

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

This petition has been filed by the petitioners Arvind Yadav And Anr. with a prayer to quash the impugned FIR of case crime No. 384 of 2014 under sections 506, 336, 308 IPC, P.S. Kotwali Ayodhya, 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 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 :- 28.7.2014

RPD