Imran vs State Of U.P.Anr .
2014 Latest Caselaw 8705 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 42
 

 
Case :- CRIMINAL MISC. WRIT PETITION No. - 21690 of 2014
 

 
Petitioner :- Imran
 
Respondent :- State Of U.P.Anr .
 
Counsel for Petitioner :- K.D.Tiwari
 
Counsel for Respondent :- Govt. Advocate
 

 
Hon'ble Ravindra Singh,J.

Hon'ble Mohd. Tahir,J.

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

This petition has been filed by the petitioner with a prayer to quash the F.I.R. in case crime no. 225 of 2014, under sections 147, 148, 353, 332, 324, 323, 506 I.P.C. and 3 (1) X SC/ST Act, P.S. Nagpani, District Moradabad.

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 petitioner appears before the court concerned within 30 days from today and applies 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 :- 17.11.2014

v.k.updh.